- (1.) CHARWA Oraon of Village Inta. District-Lohardaga died on 15.10.1987, when he was knocked by a truck (8RN-8021), near village Shramgatu.
(2.) HIS widow, sons and daughters filed Claim Case under Section 110-A of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act'). The impugned judgment and award was passed thereon directing the insurer of the offending truck to pay a sum of Rs. 43,200/- as compensation amount and a sum of Rs. 500/- for repair of the damaged cycle. A direction was also given to pay interest @ 12% per annum from the date of filing of the claim case till payment.
(3.) THE claimants have preferred the present appeal for enhancement of the aforesaid amount of compensation on the ground that after assessing annual dependency at Rs. 4800/-. a lump sum amount of Rs. 43,200/-was assessed without applying appropriate multiplier as per Devis formula recognised by the Apex Court in General Manager, Kerala State Road Transport Corporation v. Susamma Thomas and other, AIR 1994 SC 1531.;