UDAI LAL Vs. NANU RAM AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 13.4.2000 passed by the Motor Accident Claims Tribunal, Rajsamand ('the Tribunal'), whereby for death of one Govind Ram, the Tribunal has awarded a lump sum compensation of Rs.75,000.00 to the claimant, who is father of the deceased.

(2.) Brief facts of the case may be noticed thus : the deceased alongwith other co-passengers were traveling in a bus, when the bus struck a bridge and turned turtle, which resulted in injuries to several passengers, to which the son of the appellant Govind Ram succumbed.

(3.) The application for compensation was filed by the appellant seeking compensation to the tune of Rs.15,72,000.00, inter alia, on the basis that the deceased was involved in the painting work and used to earn Rs.100.00 per day and used to spend about Rs.500.00 per month and the father was dependent on him. The appellant was examined as AW-24 and was cross-examined, wherein suggestion was made to him that he was earning Rs.60.00 per day.