BINDESHWARI BHOGTA Vs. SAHDEO PRASAD YADAV

JUDGEMENT

(1.) Claimants are the appellants, who have preferred the instant appeal under Sec. 173 of the M.V. Act, 1998 for enhancement of the awarded amount.

(2.) Claimants are the dependents of the deceased Sharda Devi, who died in a motor vehicle accident. Petitioner No.1 is the husband and petitioner Nos.2 and 3 are her minor daughters.

(3.) The learned Court below took a notional income of Rs.3000.00 per month of the deceased for the services rendered by her to the family and awarded a compensation of Rs.3,84,000.00 by taking a multiplier of 16 and deducting 1/3rd of the income on her personal and living expenses. Interest @ 6% per annum has been awarded on the awarded amount from the date of the order.