SUSHMA Vs. RSRTC

JUDGEMENT

(1.) THE claimants appellants have filed this appeal against the award dated 13. 7. 1999 passed by Motor Accident Claims Tribunal, Dausa in motor accident claim case no. 381/1997.

(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 claimant appellant no. 1 Sushma Sharma is the wife and the claimant appellant no. 2 Ankit @ Ilu is the son of the deceased Ashok kumar who died in an accident on 19. 10. 1997. Learned Tribunal assessed the income of the deceased as Rs. 2400/- per month and after deducting 1/3 of it on account of his personal expenses and after adopting a multiplier of 15 calculated the dependency at Rs. 1600x12x15= rs. 2,88,000/- and after adding Rs. 21,500/- on various counts passed a total award of Rs. 3,09,500/- in favour of the claimants appellants. Heard learned counsel for the claimants appellants.