NANHOO LAL Vs. PARVAT SINGH

JUDGEMENT

(1.) This appeal is directed against the award dated 28.11.94 of the III Additional Motor Accidents Claims Tribunal, Bhopal, passed in M.C.C. No. 19 of 1993.

(2.) Accident took place on 28.9.1992 at 6.30 p.m. when vehicle Tata truck bearing registration No. MP-04-8173 driven rashly and negligently by the driver hit deceased Ajab Singh who was going to poultry farm on cycle resulting in serious injuries to him. Deceased was shifted to hospital where he died on 30.9.1992. Case under section 304-A of the Indian Penal Code was registered against the driver of the truck.

(3.) Claimants submit that the deceased was 22 years old at the time of accident. He was employed in poultry farm. He was earning Rs. 800 per month. That apart, he was cultivating land on lease and was earning Rs. 800 per month out of it. Yearly income has been stated to be Rs. 19,200 and it is pointed out that the deceased was likely to earn more in future and they were dependent on him. Due to his death, they have been deprived of the help and deceased was likely to live till 80 years of age. For remaining life, claim for Rs. 7,90,400 was raised. Apart from this, Rs. 3,000 towards medical treatment, Rs. 25,000 for mental pain, Rs. 50,000 towards future increase in income and Rs. 5,000 for last rites were also claimed, totalling Rs. 8,73,400.