M.Y.Eqbal, J. - (1.) This appeal is directed against the judgment and award dated 21.12.2002 passed by First Addl. District Judge-cum-Motor Accidents Claims Tribunal, Saraikela in Compensation Case No. 43 of 1997 whereby a sum of Rs. 1,92,000 was awarded being the compensation on account of death of late Umesh Karjee and married son of original claimant-appellant, namely, Munsi Karjee.
(2.) The claim case was fixed by Munsi Karjee, father and Laxmi Karjee, grandmother of the deceased. Both the claimants died during pendency of the claim application and the present appellant who was the son of claimant Munsi Karjee was substituted in their place.
(3.) The fact of the case in short is that the deceased Umesh Karjee who was aged about 20 years was working as khalasi in maxi taxi bearing, registration No. BR 18-6117. The said vehicle met with an accident on 1.2.1997 while it was coming from Kandra to Saraikela. In the said accident the deceased received multiple injuries and succumbed to the injuries on the same day. Claimant's case is that the deceased was earning Rs. 1,500 per month as salary and his contribution to the family was Rs. 1,200 per month. Claimant therefore claimed Rs. 3,60,000 by way of compensation. Claims Tribunal after considering all the facts and evidence on record awarded compensation of Rs. 1,92,000 including the amount of interim compensation of Rs. 50,000 which was not paid to claimant till the date of the award.;