M.Y.EQBAL , AJIT KUMAR SINHA JJ. - (1.) THIS appeal has been preferred by the claimants/Appellants for enhancement of amount of compensation.
(2.) IT is a case of death of 27 years young man in a motor vehicle accident, who died leaving behind his parents and younger brothers as dependants. The Tribunal took the notional income of the deceased and multiplied it by 11 and awarded compensation of Rs. 1,17,000. For better appreciation, the findings recorded by the Tribunal, as appears in Paragraph No. 21, is quoted hereunder: So far the annual income of the deceased Sunil Paswan is concerned, the evidence of C.W. 1, Baban Paswan, C.W. 2, Lilawati Devi and C.W. 3, Prem Kumar Singh have stated that the deceased Sunil Paswan was earning Rs. 4,000 per month from betel shop but not a single chit of paper has been brought on record to establish that the deceased Sunil Paswan was earning the aforesaid amount at the time of his death and in absence of documentary evidence in respect of the income of the deceased Sunil Paswan, according to my view, it is a case comes in the category of notional income, as such according to the second schedule, notional income Rs. 15,000 per annum would be deemed to be earning of the deceased and after deducting one/third, it would come to Rs. 10,000 per annum, could be presumed the income of the deceased for the dependants and according to my view on the said amount, the suitable multiplier as per the second schedule of the M.V. Act would be by eleven on the basis of the age of the father of the deceased who is about the age of 55 years and in that view the multiplicand would come to Rs. 1,10,000, further awarded Rs. 2,000 as funeral expenses and Rs. 5,000 as loss of estate of the deceased and when I add all these items, the total compensation amount would be Rs. 1,17,000 (One Lac Seventeen Thousand). It is just and suitable compensation amount liable to be granted in favour of the claimants. I further want to put an interest @ 7 per cent per annum on the compensation amount from the date of admission of the application under Section 166 of the M.V. Act i.e. 13th December, 2005, as such issues Nos. 4 and 6 are hereby decided accordingly.
(3.) ADMITTEDLY , evidence was led from the side of the claimants to the effect that the deceased was running betel shop and his monthly earning was Rs. 4,000. Merely because no chit of paper with regard to the income of the deceased was produced, the Tribunal took notional income. In our view, the Tribunal has not correctly appreciated the provisions, appended to the Schedule of the Motor Vehicles Act as also the law, laid down by a Division Bench of this Court in the case of Malti Devi V/s. Sri Umesh Rawani and Ors., 2007 3 JLJR 376.;