M.Y.Eqbal, Vishnu Deo Narayan,JJ. - (1.) The appeal, at the instance of the claimant widow, is directed for enhancement of the amount awarded by the Motor Accidents Claims Tribunal, Ranchi, in Compensation Case No. 155 of 1993 on account of death of her husband late Binod Bihari Singh in a motor vehicle accident.
(2.) The facts of the case, in brief, are that on 29.5.1993 late Binod Bihari Singh and Davendra Kumar Giri were going to Dakra from Ranchi in a jeep bearing registration No. BR 13-9137 which was being driven by Davendra Kumar Giri. When they reached near village Murgu a dumper bearing registration No. BR 14-C 0248 which was coming from Lohardaga side driven rashly and negligently in a high speed dashed the jeep due to which both the persons received multiple injuries and consequently succumbed to injuries.
(3.) The claimant's case is that her husband late Binod Bihari Singh was a senior employee in C.C.L. and was a Senior Executive Engineer and was getting a monthly salary of Rs. 6,725 and as such she claimed a sum of Rs. 80,00,000 by way of compensation for the death of her husband who was aged only 40 years.;