- (1.) Nirmla Devi @ Anita widow, Sunita minor daughter, Sonu, Monu minor sons and Radhima Devi mother of Babu Ram have preferred the claim petition under Section 163-A of the Motor Vehicle Act, 1988 (hereinafter to be referred to as 'the Act') and claimed compensation on account of death of Babu Ram in a motor vehicular accident on 4.12.2005.
(2.) Learned Tribunal, after trial accepted the claim petition and the Insurance Company was held liable to pay the amount of compensation. The Tribunal has assessed the age of deceased as 35 years and income of the deceased has been assessed as Rs. 3,000/- per month. In this manner, the dependency has been calculated as Rs. 2,000/- per month and multiplier of 13 was applied and the amount of compensation was calculated as Rs. 3,12,000/-. Another sum of Rs. 10,000/- was granted towards loss of consortium etc. Interest @ 7% per annum from the date of filing of petition till realization was granted.
(3.) Feeling dissatisfied with the award dated 28.7.2009, passed by Sh. Sanjiv Berry, Motor Accident Claims Tribunal, Amritsar, the present appeal has been preferred by the claimant-appellants.;