R SULOCHANA Vs. ULLGANNAL

JUDGEMENT

(1.) Special leave granted.

(2.) The short question is in regard to the quantum of compensation. The accident took place on 6/6/1979 which caused the death of a young unmarried man aged about 21 years. The mother of the deceased aged about 45 years was the sole claimant before the tribunal.

(3.) The claim for compensation was laid on the averment that the deceased was working as a Mechanic and was earning about Rs 600. 00 per month. The tribunal took the view that he would be retaining about Rs 100. 00 for pocket expenses and contributing the remaining Rs 500. 00 to the family. The tribunal, however, proceeded on the premises that out of the said contribution the contribution of the mother could be worked out at Rs 100. 00 per month. Employing 15 years' multiplier factor, the tribunal determined the compensation at Rs 18,000. 00 and awarded the same with 6% interest. We are afraid that the tribunal took a very conservative approach.