Rajasthan High Court - Jodhpur
R.S.R.T.C vs Ashok Kumar & Ors on 1 December, 2008
Author: Prakash Tatia
Bench: Prakash Tatia
SBCMA No.1508/2008
RSRTC, Anupgarh Vs. Ashok Kumar & Ors.
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SBCMA No.1508/2008
RSRTC, Anupgarh Vs. Ashok Kumar & Ors
DATE OF ORDER : - 1.12.2008
HON'BLE MR. PRAKASH TATIA, J.
Mr.VK Mathur, for the appellant.
Mr. VK Jain, for the respondent-claimants.
<><><> Heard learned counsel for the appellant and learned counsel for the respondent-claimants.
The appellant is aggrieved against the award dated 30.7.2008 by which the compensation of Rs.3,84,000/- has been awarded to the claimants on account of death of Sulochana Devi whose age was of 40 years. So far as negligence of the driver of the appellant is concerned, that fact has been recorded by the tribunal on the basis of trustworthy evidence and compensation is concerned, the tribunal appears to have applied multiplier of 16 by taking help of the Schedule appended to the Motor Vehicles Act, 1988 and gave deduction of 1/3rd of the assessed income SBCMA No.1508/2008 RSRTC, Anupgarh Vs. Ashok Kumar & Ors.
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and awarded compensation of Rs.2,84,000/-.
I do not find any merit in this appeal and the same is hereby dismissed.
(PRAKASH TATIA), J.
c.p.goyal/-