(1.) These appeals are disposed of by this common judgment, as the issues of law that arise for consideration are the same.
(2.) The facts of the case in each of these appeals are as follows:
(3.) Heard Ms. Sandhya Rao, Counsel for the appellants in MFA 8039/2015. The appellants are the parents, sister and a brother of the deceased who was said to be riding pillion on a motorcycle that had collided with a tempo. The deceased was aged about 25 at the time of the accident, as on 15-8-2010. He had died immediately after the accident. He was a graduate in Commerce and had completed a one year computer course and had secured employment and was on probation with a private outfit at Mangalore, he was on a starting salary of Rs. 14000.00. The appellants claimed that they were very much dependant on the earnings of the deceased. It is contended that the Tribunal in awarding compensation under the head of 'loss of dependency ' has applied the ratio laid down by the Apex Court in Sarla Verma Vs. Delhi Transport Corporation, 2009 ACJ 1298 , and has opined that the mother of the deceased was the only dependant and has proceeded to adopt 50% of the income of the deceased as his contribution to the family. The future prospect of further contribution is assumed at Rs. 3000.00 and the notional contribution is taken at Rs. 10000.00. (50% = Rs. 7000 + 3000). The Tribunal has applied '18' as the multiplier having regard to the age of the deceased and has awarded Rs. 21,60,000.00 towards loss of dependency. (Rs. 10000 x 12 x 18) The Tribunal has awarded a sum of Rs. 5000.00 to each of the appellants towards loss of estate, Rs. 20000, in all. A sum of Rs. 5000.00 is awarded towards loss of love and affection, to each of the appellants, Rs. 20000, in all. The Tribunal has awarded a sum of Rs. 12000.00 towards funeral and other expenses. It is contended that the Tribunal ought to have deducted ⅓rd of the salary towards the personal expenses of the deceased and not 50%. It is further pointed out that the amounts awarded under the other heads of compensation is negligible and requires to be enhanced in a substantial measure keeping in line with the settled principles.