SAVITRI DEVI Vs. SARITA KUMARI

JUDGEMENT

(1.) Claimants of Compensation Case No. 91 of 1988, filed under section 110-A of the Motor Vehicles Act, 1939, have filed the present appeal for enhancement of the compensation amount fixed by 6th Addl. Judicial Commissionercum-Motor Accidents Claims Tribunal, Ranchi, by the impugned judgment and award.

(2.) Admittedly, on 26.6.1988, Sriniwas Singh was going on a jeep (BEP 7778) in a barat party, which was dashed by a bus (BEZ 2616), coming from opposite direction. As a result of the said accident, he received grievous head injuries and died on the same day in hospital.

(3.) It was established that accident took place for the fault of the bus driver. The deceased was 37 years old at the time of accident and was earning Rs. 5,000 per month.