NEKI RAM Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) THE claimant appellant has filed this appeal against the award passed by Motor Accident Claims Tribunal Neem-ka-Thana, district Sikar in Motor Accident Claim no. 50/91.

(2.) IT is not necessary to narrate the entire facts as the only question before me is whether the compensation awarded in favour of the claimant appellant is just and reasonable.

(3.) ONE Pema Ram who is the father of the claimant appellant Neki ram died in an accident on 17. 2. 1991. Admittedly the deceased was 55 years of age at the time of the accident. Learned Tribunal assessed the income of the deceased as Rs. 2400/- per month and after deducting 1/3 of it on account of personal expenses of the deceased awarded rs. 1600x12x3 = Rs. 57,600/- for the loss of income and after adding rs. 10,000/- for pain and suffering passed a total award of Rs. 67,600/- in favour of the claimant appellant.