HEMANT GUPTA, J. - (1.) THE challenge in the present appeal is to the award dated 1.9.2006, passed by the learned Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal), by the owner of the offending vehicle, on the ground that the finding recorded by the learned Tribunal that the driver was negligent in driving the vehicle, is not sustainable in law; that the amount of compensation is excessive; that the mother of the deceased has filed a separate application which is still pending adjudication and that the learned Tribunal has not discussed the Will Exhibit R-2, allegedly executed by the deceased.
(2.) THE learned Tribunal has recorded a finding that the driver of the offending vehicle was negligent, on the basis of statement of P.W. 1 Farrukh, who has deposed that the bus struck against the motor cycle from behind. The learned Tribunal that the statement of the driver R.W. 1, Hamid does not inspire confidence and that the statement of P.W. 1 Farrukh is corroborated from the contents of the FIR, Exhibit P-3. It has further been found that the evidence of the owner and driver of the vehicle is contradictory to the averments made in the written statement, wherein they have denied the accident itself. In view of the said fact, the finding of the learned Tribunal that the accident was caused due to rash and negligent driving of the driver of the appellant, is affirmed. The learned Tribunal has assessed the monthly income of the deceased as Rs. 3,000 per month and after deducting 1/3rd of the total income towards his own personal expenses and after applying the multiplier of 16 to the annual dependency of Rs. 24,000, an amount of Rs. 3,84,000 has been awarded as compensation.
(3.) LEARNED Counsel for the appellant has contented that employer of the deceased has not been examined, therefore, the monthly income has been wrongly assessed. Such argument of learned Counsel for the appellant is not tenable as it was the case of the claimants that the deceased was earning Rs. 4,500 per month. But the learned Tribunal assessed the monthly income on the basis of the fact that the deceased was a trained driver having a valid driving licence to drive heavy goods vehicles. Therefore, the inference drawn by the learned Tribunal cannot be said to be incorrect in any manner.;