Gurusharan Sharma, J. - (1.) Claimant appellant being aggrieved and dissatisfied with the judgment dated 15.3.1999 passed by 6th Additional Judicial Commissioner cum-Motor Accidents Claims Tribunal, Ranchi in Compensation Case No. 52 of 1993, awarding Rs. 1,50,000 as compensation, has filed this appeal for enhancement of the compensation amount.
(2.) On 25.1.1993, the appellant along with her husband, Jayant Dhaul was going from Ranchi to Ramgarh on trekker (BR 14-P 4770), which was dashed by a truck (OSC 4765), coming from the opposite direction, which was being driven in a most rash and negligent manner. It caused serious injuries to the occupants of the trekker, including her husband and he died, she also sustained injuries.
(3.) She filed Compensation Case No. 52 of 1993 for grant of compensation under the provisions of Motor Vehicles Act, 1988 (hereinafter to be referred to as 'the Act') stating inter alia that her husband, late Jayant Dhaul was aged about 33 years and was an engineer, graduated from BIT Mesra, Ranchi and was running a factory 'J.D. Industries' in Ramgarh Industrial Area and his earning was Rs. 20,000 per month. She claimed compensation of Rs. 50,00,000 on account of death of her husband. Altogether six compensation cases were filed, arising out of the said accident and were heard and disposed of together by a common judgment.;