CHIEF MANAGER, RSRTC Vs. MANI RAM & ORS

JUDGEMENT

(1.) This appeal is directed against judgment and award dated 6.2.2013 passed by Motor Accident Claims Tribunal, Merta whereby for death of Seema daughter of the claimants, the Tribunal has awarded a sum of Rs. 4,04,000/- as compensation.

(2.) It was inter alia claimed in the application for compensation ('the application') that the deceased was travelling in a jeep, which collided with the bus belonging to the appellant resulting in her death. The deceased was aged about 16 years; she used to earn Rs. 4,000/- per month by grazing goats and cows.

(3.) The tribunal determined aged at 16 years and income at Rs. 3,000/- per month and after deducting 1/3rd towards personal expenses and applying multiplier of 16, awarded a sum of Rs. 3,84,000/- towards loss of income and a further sum of Rs. 10,000 towards funeral expenses and 10,000/- towards loss of love and affection.