TAHIRA BEGUM Vs. GURDEEP SINGH

JUDGEMENT

(1.) THIS appeal is the out come of a vehicular accident which appears to have been caused by the driver while driving Bus No. JK02D -2079 rashly and negligently on January 10,1996 at Karara and Ghulam Nabi Butt, who was traveling in the said Bus sustained injuries and succumbed to injuries. Tahira Begum being widow of Ghulam Nabi Butt, filed a claim petition before Motor Accidents Claims Tribunal, Bhaderwah which came to be transferred to Motor Accidents Claims Tribunal, Doda and was diarized as 97/Claim. Motor Accidents Claims Tribunal, Doda decided the claim petition vide award dated June 05, 2003.

(2.) INSURER -respondent No. 2 has not challenged the impugned award. But feeling aggrieved, the claimant filed this appeal and questioned the award insofar as it relates to quantum of compensation.

(3.) LEARNED Counsel for Insurer -respondent No. 2, argued that the multiplier came to be applied rightly and the loss of dependency also came to be assessed rightly. The claimant has failed to plead and prove the future prospects/promotion/revision of grade.