TULASI DEVI Vs. SATTAR KHAN

JUDGEMENT

(1.) The present Special Leave Petition is preferred by the mother who lost her son in the motor accident on 27/3/2002.

(2.) Application was instituted by her for claiming compensation under Ss. 140, 166 of the Motor Vehicles Act and it was specifically mentioned that her deceased son (Teja Ram) was aged 25 years and, accordingly, the compensation was demanded for a sum of Rs.26,20,000.00 (Rupees Twenty Six Lakh Twenty Thousand only).

(3.) The learned Tribunal, on appreciation of the material on record, while examining four different claim applications arising from the alleged incident/accident of 27/3/2002, in reference to the claim application of the present petitioner bearing No. 86/2002, took note of the fact that different age has been referred to by the claimant of her deceased son and taking that to be the basis, finally arrived to the conclusion that he was 28 years of age and taking his income of Rs.5,000.00 per month computed total compensation of Rs.90,000.00 under the award dtd. 6/10/2006 that came to be challenged by the petitioner in appeal before the High Court.