RAM PAL Vs. BANWARI LAL

JUDGEMENT

(1.) THE appellants have challenged the award of learned Tribunal whereby compensation of Rs. 2,40,000 has been awarded to the appellants. THE appellants seek enhancement of the award amount.

(2.) THE accident dated 9.2.1997 resulted in the death of Santra Devi. THE deceased was survived by her husband, two sons and two daughters who filed the claim petition before the learned Tribunal.

(3.) IN the facts and circumstances of this case, the first two submissions of learned counsel for the appellants are rejected. However, this court is inclined to treat the deceased as a housewife and the value of the services of the deceased according to the judgment of the Hon'ble Apex Court in the case of Lata Wadhwa (supra), is taken as Rs. 3,000 per month. No deduction for personal expenses is permissible while taking the value of the services as per the judgment of the Hon'ble Supreme Court.