BIMLA AND OTHERS Vs. RAJESH AND OTHERS

JUDGEMENT

(1.) The present appeal involves the issue of determining the loss of dependency in case of a self employed businessman, especially when the income tax returns had been produced before the Tribunal.

(2.) The factual matrix necessary for adjudication of the present appeal are that Satyanarayan Gupta, aged 53 years, lost his life in a motor vehicular accident on 19.11.2008. His motor cycle bearing registration No. HR 06R-4430 was hit by a rashly and negligently driven Canter bearing registration No. HR 65-0921 (for short, 'the offending vehicle').

(3.) A claim petition under 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') was filed by the legal heirs of the deceased.