SHAKUNTLA Vs. RAN SINGH

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS appeal has been preferred on behalf of appellant -dependents of deceased Omprakash @ Pappu Rajput for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Kishangarh (Ajmer) vide judgment dt. 12.06.1998 whereby a sum of Rs. 1,50,000/ - was awarded by way of compensation for the death of deceased caused in the accident.

(3.) THE learned Counsel for the appellant submits that the Tribunal has assessed the income of deceased as Rs. 1050/ - while it should be computed by taking second schedule to the M.V. Act to the guideline. It is also submitted that adequate amount for loss of love and affection and consortium has not been awarded and only consolidated sum of Rs. 10,000/ - has been awarded under these heads. It is further submitted that instead of deducting more than 1/3, deduction of 1/4 earning deserves to be made as against the own expenses following the guidelines of Hon'ble Apex Court in Sarla Verma and Ors. v. DTC and Ors. : 2009(6) SCC 121.