RAMSINGH Vs. SHEIKH SIKANDAR

JUDGEMENT

(1.) THIS is an appeal filed by the claimants who are the legal representatives of the deceased Mohbai, being her husband and four minor children, against the award dated 27. 1. 1981 passed by the Motor Accidents Claims Tribunal, West Nimar, Mandleshwar in Claim Case No. 30 of 1979.

(2.) IT has been found by the learned Tribunal that the deceased Mohbai who was employed to work as a labourer on truck No. MPF 7387 carrying manure to be unloaded at the destination by the deceased and other labourers, died as a result of injuries sustained in the motor accident which took place on 10. 12. 1978 on account of the truck dashing a hill about 15 km. from Barwani due to rash and negligent driving of the truck by its driver. The learned Tribunal has found that the deceased Mohbai was a housewife aged about 45 years and she also earned Rs. 3/per day as labourer at the time of her death by accident. As regards quantum of compensation payable to the claimants in respect of death of deceased Mohbai, the learned Tribunal has assessed Rs. 300/- as annual loss of dependency and a total compensation of Rs. 6,000/ -.

(3.) BEING aggrieved by the inadequacy of the amount of compensation awarded, the claimants have filed this appeal.