SHYAMWATI SHARMA Vs. KARAM SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal for enhancement of compensation, by the mother, widow, three children and father of Kuldeep Sharma, a Sub-Inspector of Police, aged 36 years, who died in a motor accident on 25.12.1990. According to the salary certificate, his basic pay was Rs. 7425/-, the gross salary (pay and allowances) was Rs. 13,794/-, the deductions aggregated to Rs. 4,305/- and the net take home salary was Rs. 9,489/- per month.

(3.) The Tribunal by its award dated 17.1.2003 held the respondents liable and directed the insurer to pay to the appellants, Rs. 14,44,600/- as compensation, with simple interest at 9% per annum from the date of filing of the claim petition (21.2.2002) till realization. The Tribunal arrived at the said compensation in the following manner: It deducted one third from the gross monthly salary of Rs. 13,794/- towards the personal and living expenses of the deceased and determined the contribution to the family as Rs. 9,196/- per month or Rs. 1,10,352/- per annum. It applied the multiplier '13' and arrived at the loss of dependency as Rs. 14,34,576/- rounded off to Rs. 14,34,600/-.