- (1.) ANIL Kumar Sinha, aged about 38 years was employed as Mining Inspector in the office of District Mining Office, Dhanbad. On 29th April, 1978, while going on his scooter (BRR 8938) at the junction of the Officers Colony Road and Lubi Circular Road of Dhanbad town, he was dashed by a truck (BHR No. 7993).
(2.) IN the said accident has sustained serious injury and subsequently died.His widow, Meena Sinha filed Title (MV) No. 63 of 1978 before the Motor Accidents Claim Tribunal, Dhanbad, for compensation under the Motor Vehicle Act, 1988 (hereinafter to be referred to as 'the Act'). It was established that the accident took place on account of rash and negligent drive of the truck, which resulted into death of Anil Kumar Sinha. On the basis of his monthly salary @ Rs. 660/ -, which he was getting at the time of accident, the annual dependency was assessed at Rs. 3960.00 and after deducting half of his monthly earnings towards personal expenses and applying 16 multiplier total amount of Rs. 63,360.00 was calculated as compensation payable to the claimant.
(3.) THE claimant has filed the present appeal for enhancement of the compensation amount.;