KRISHAN PAL Vs. HARBANS SINGH

JUDGEMENT

(1.) THE above titled two appeals have been brought by the claimants for enhancement of compensation. On the death of Usha Devi, Krishan Pal and others sought compensation in a sum of Rs. 10 lakhs and in that case, the appeal filed is FAO No.377 of 2012. Vijay Kumar son of Jeet Ram and Leela Devi also died in the same accident and they have claimed compensation in a sum of Rs. 15 lakhs with regard to which FAO No. 428 of 2012 has been filed. The claim petition of Krishan Pal and others has been allowed by learned Motor Accidents Claims Tribunal, Yamuna Nagar at Jagadhri (for short, "the Tribunal") in a sum of Rs.1,78,000/ - while a sum of Rs.3,32,000/ - has been allowed as compensation in favour of Jeet Ram and Leela Devi.

(2.) ON 26.6.2010, Vijay Kumar and Usha Devi were riding a motorcycle. They were going to village Som Nadi and they met with an accident in which both of them suffered injuries and died. Krishan Pal and others have claimed Usha Rani to have died at the age of 42 years. She is claimed to be doing tailoring work and earning Rs.8,000/ - per month besides rendering services as a housewife.

(3.) LEARNED Tribunal took the value of the services rendered by Usha Rani at Rs.1,000/ - per month which comes to Rs.12,000/ - per month. She adopted the multiplier of 14 and thus, found a sum of Rs.1,68,000/ - to have been the amount lost by the claimants in the death of Usha Rani. A sum of Rs.5,000/ - for loss of consortium and another sum of Rs.5,000/ - towards funeral expenses have been added and a sum of Rs.1,78,000/ - has been assessed as compensation in favour of Krishan Pal and others.