RANI DEVI Vs. MANDEEP SINGH BEDI

JUDGEMENT

(1.) Claimant has preferred the appeal for enhancement of compensation awarded under the provisions of sec. 166 of M.V. Act, 1988 in Title (M.V.) Suit No. 62 of 2005 for the death of her son Pankaj Kumar in a motor vehicle accident involving truck no. HR -55 /7474.

(2.) The Learned Tribunal has awarded a compensation of Rs.3,22000.00 as compensation with interest @ 6 % to be paid from the date of the order, by accepting the age of the deceased to be 20 years and the monthly income to Rs.3000.00 in the year of accident that is 2005 and deducting one third on his personal and living expenses. The claimant is the mother of the deceased and multiplier of 13 was taken as per the age of 45 years by the claimant at the time of the accident.

(3.) It is argued that the deceased was the sole earning member of the family and had a monthly income of Rs.10,000.00 as per the evidence on record but the Tribunal accepted the income to be Rs.3000.00 only. It is also submitted that the compensation has not been awarded as per the ratio laid down in the case of Sarla Verma and Others Versus Delhi Transport Corporation and Another reported in (2009) 6 SCC 121.