- (1.) B. C. Kandpal, J. This appeal under Section 173 of the Motor Vehicles Act has been filed by the appel lants/claimants against the judgment and award dated 30. 11. 2007 passed by Mo tor Accident Claim Tribunal/district Judge, Chamoli in M. A. C. No. 8 of 2007.
(2.) BRIEF facts of the case are that on 18. 12. 2006, Sri Khushal Singh (deceased) was going on foot from Nand Prayag to Kasba Ghat on the side of the road. At about 04:30 p. m. , a truck bearing regis tration No. UA04d/7421, which was be ing driven by its driver in a very rash and negligent manner, hit Khushal Singh due to which he died at the spot. At the time of the death, the deceased was 43 years of age and working as Divisional Forest Development Manager, Badrinath and also doing the agricultural work from which he used to earn Rs. 10. 000/- per month. The claimants are the dependent upon the deceased, hence filed claim pe tition before the Tribunal for a sum of Rs. 15,10,000/- as compensation. The opposite parties were issued notices and thereafter they have contested the claim petition by filing their separate written statement before the Tribunal con cerned. Thereafter, both the parties led evidence in support of their case. After hearing learned counsel for the parries and peaising the entire material available on record, the Tribunal decreed the claim pe tition for a sum of Rs. 6,16,028/- along with interest @ 5% from the date of fil ing the claim petition till the date of ac tual payment vide judgment and award dated 30. 11. 2007. Feeling aggrieved by the aforesaid judgment and award, the claimants/appel lants preferred this appeal before this Court for enhancement of the amount of compensation.
(3.) HEARD Sri Vijay Khanduri, learned counsel for appellants, Sri RC. Maulekhi, learned counsel for the respondent No. 1, Sri Sarvesh Agarwal, learned counsel for the respondent No. 2 on the point of ad mission and perused the record. Ave perused the entire judgment and order passed by the Tribunal con cerned. The Tribunal has discussed each and every point in great detail. The Tri bunal after considering the evidence avail able on record has come to the conclu sion that the accident took place due to rash and negligent driving of the driver of the truck in question. After having perused the evidence available on record, I am in total agreement with the finding recorded by the Tribunal in this regard. As far as the amount of compensation is concerned, the Tribunal assessed the monthly income of the deceased as Rs. 7,231/- as per the salary certificate filed by the claimants and after usual deductions, the deceased was getting Rs. 5,832/- per month and the an nual income comes to Rs. 69,984/ -. Further the Tribunal deducted l/3rd towards personal expenses, then the total annual dependency of the claimants comes to Rs. 46,656/ -. The Tribunal farther considering the age of the deceased as 43 years adopted the multiplier of '13' as men tioned in the second schedule appended to Section 163-A of the Motor Vehicle Act, 1988. In this way, the amount of compensation comes to Rs. 6,06,528/ -. Further the Tribunal awarded, a sum of Rs. 2,000/- towards funeral expenses, Rs. 2,500/- towards loss of estate and Rs. 5,000/- towards loss of consortium. Thus the total amount of compensation comes to Rs. 6,16,028/ -. The amount awarded by the Tribunal is perfectly justified.;