SATISH CHANDRA, J. - (1.) HEARD Sri Pramod Kumar, learned Counsel for the appellants and Mohd. Ahtisham Khan, learned Counsel for the respondents.
(2.) THIS appeal has been filed under Section 173 of the Motor Vehicles Act against the judgment and order in Claim Petition No. 201 of 2002, passed by Motor Accident Claims Tribunal, Sultanpur on 7.9.2004. The brief facts of the case are that on 23.7.2002 at about 6.30 p.m. late Sri Mohd. Anwar was coming from Sahabganj. The driver of Police Truck No. U.P. -44 -A/5202 was driving truck negligently and hit Mohd. Anwar, who sustained grievous heart. Mohd. Anwar was shifted to the hospital and next day he died in Medical College, Lucknow. Mohd. Anwar was the student of the Class -V and was aged about 10 years.
(3.) THE Tribunal has awarded total compensation of Rs. 1,00 lac. The deceased Mohd. Anwar was child of ten years of age so his notional income was about Rs. 15,000 per annum. By deducting l/3rd, for the purpose of compensation the income was taken 10,000 per annum. By applying multiplier of 15 a compensation was awarded to Rs. 1,50,000 in addition to that Rs. 2,000 was given for funeral charges and Rs. 3,000 for medical charges. Thus, the total compensation of Rs. 1,55,000 was paid to the claimants.;