PREMA DEVI YADAV Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Leave granted.

(2.) The dependents of the deceased Ram Bahadur Yadav are in appeal, aggrieved against the order dtd. 13/1/2021, whereby the compensation awarded as Rs.13,62,730.00 by the Motor Accident Claims Tribunal was reduced to Rs.8,80,707.50 by the High Court by taking into consideration minimum wages payable to a workman.

(3.) The only dispute survives in the present appeal is to the amount of compensation payable to the appellants. The statement of the Appellant Number 1, wife of the deceased in the witness box was that her husband was giving her Rs.10,000.00 per month a family expense. However, the Tribunal deducted Rs.2000.00 as the personal expenses of the deceased and assessed the dependency as Rs.8000.00 per month and consequently, assessed the dependency as Rs.12,48,000.00, after applying the multiplier of 13.