VENKATA REDDY Vs. ICICI LOMBARD GENERAL INSURANCE CO LTD. ZENITH HOUSE, KESHAV ROA KHADYE MARG MAHALAKSHMI, MUMBAI- 400034 MAHARASTRA AND RAJENDRA S/O VENKATASWAMY NO. 195, 11 CROSS, RAMAKRISHNA REDDY LAYOUT, MAHADEVAPURA, BANGALORE-40@RESPONDEN

JUDGEMENT

(1.) MISC . Cvl No. 16734/2011 is allowed and delay of 272 days in filing the appeal is condoned subject to the condition that claimants are not entitled for interest for the delay period on the enhanced compensation, if any. Notice to respondent No. 2 is dispensed with.

(2.) THIS appeal is by the claimants, who are the legal representatives of deceased Ravi Reddy, against the judgment and award dated 5 -4 -2010 passed by the MACT, Bangalore, in MVC No. 4987/2009.

(3.) THE deceased was aged 20 years at the time of death. He was a Cleaner of lorry. Due to untimely death of the deceased, the claimants have lost his love and affection and also the sold bread earner of the family. Taking the age of the mother, the Tribunal applied multiplier 15. The age of the mother being 45 years, the appropriate multiplier is 14. Taking the income of the deceased at Rs. 3,000/ - per month and deducting 50% towards personal expenses of the deceased, the Tribunal awarded the compensation under the head loss of dependency. Having regard to the age and avocation of the deceased, the monthly income of the deceased is taken as Rs. 4,000/ - and after deduction of 50%, it would be Rs. 2,000/ -. Accordingly, the claimants are awarded compensation asunder: - <FRM>JUDGEMENT_2910_TLKAR0_20121.htm</FRM>