PRAHLAD RAI Vs. KULDIP SINGH

JUDGEMENT

(1.) THIS appeal has been preferred by the parents, who are dependents of the deceased Rajendra Kumar for enhancement of compensation awarded by the Motor accident Claims Tribunal, Kotputli vide judgment dated 03/04/1999 whereby a total amount of rs. 1,82,000/- was awarded for the death of Shri Rajendra kumar caused due to injuries sustained in the accident. The only challenge in the appeal pertains to quantum of compensation.

(2.) LEARNED counsel for the appellants submits that the Tribunal has failed to award adequate compensation and the Tribunal should have awarded compensation by taking the dependency by adopting a multiplier of 15 and by taking the income of the deceased as Rs. 2,000/- per month. It is further submitted that a sum of Rs. 10,000/- deserves to be awarded for loss of love and affection to the parents.

(3.) PER contra, learned counsel for the Insurance company has supported the judgment of the Tribunal on the ground that the Tribunal has awarded adequate compensation on the basis of evidence adduced during the enquiry and the same calls for no interference.