SONA DEVI Vs. MANGTU LAL

JUDGEMENT

(1.) THE claimants appellants have filed this appeal against the award dated 2. 11. 1999 passed by Motor Accident Claims Tribunal, Hindauncity in motor accident claim case no. 49/1994.

(2.) IT is not necessary to narrate the entire facts as the only question is whether the amount of compensation awarded in favour of the claimants appellants is fair and reasonable?.

(3.) THE claimants appellants are the legal representatives of the deceased Ramesh Chand @ Rameshwar who died on 30. 3. 1994 in consequence of an accident which occurred on 28. 3. 1994. Learned tribunal has come to the conclusion that at the time of the accident the deceased was 30 years old and has assessed the income of the deceased as Rs. 15,000/- per year and after deducting 1/3 of it on the ground of personal expenses of the deceased and after applying a multiplier of 17 has assessed the dependency at Rs. 10000x17= Rs. 1,70,000/- and after adding Rs. 5,000/- for funeral expenses and Rs. 25,000/- for loss of affection has passed a total award of rupees two lakhs in favour of the claimants appellants. Heard learned counsels for the parties.