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Judgment
Gurusharan Sharma, J.—Kripa Nayak, aged about 20 years, was a Bidi Worker. He died on 12.3.1992, while he was travelling in a bus (BPN-8460) from Bharnia to Padampur. On the way near village Burudih-Rangatungri, the said bus met with an accident, as a result of which, Kripa Nayak sustained injuries and died.
The bus was insured with Oriental Insurance Company Limited at the relevant time and it was established that accident took place for the fault of driver or bus.
The Tribunal on a claim application filed by legal representatives of the deceased, assessed annual dependency at Rs. 6,800/- and applied ten multiplier thereto and thus a sum of Rs. 68,000/- was assessed as compensation amount payable to them.
On the ratio of decision of the Apex Court in General Manager, Kerala State Road Transport Corporation, Trivandrum Vs. Mrs. Susamma Thomas and others, we find no reason to interfere with the impugned judgment and award.
In the result, the appeal is dismissed, but without costs.