SHUKARMANI DEVI Vs. KRISHANA PANDEY

JUDGEMENT

(1.) Madan Gorain, husband of appellant was travelling on a Trekker No. BPW 6196 on 30.9.1983 while coming from village Dewatarn within Dhanbad District to attend his work at Putki. The said Trekker dashed against a rickshaw on the way near Syndicate Bank, Dhanbad, and met with an accident in which Madan Gorain died.

(2.) His widow made an application under section 166 of Motor Vehicles Act, 1988, for compensation of Rs. 1,20,000. It was registered as Title (MV) Suit No. 147 of 1993.

(3.) No documentary evidence in respect of earnings of the deceased, who was 35 years old was produced. However, the oral evidence on behalf of the claimant was brought on record that the deceased was a daily wage earner and was earning Rs. 30 to Rs. 33 per day.