AVINASH CHAND KATYAL Vs. BHADRI MAYA

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 6,67,000 has been awarded to claimants/respondent Nos. 1 to 4.

(2.) The accident dated 10th October, 2005 resulted in the death of Durga Bahadur. The deceased was survived by his widow and three sons who filed the claim petition before the Claims Tribunal.

(3.) The deceased was aged 35 years at the time of the accident and was self-employed. The learned Tribunal took the minimum wages into consideration, deducted l/3rd towards personal expenses and applied the multiplier of 14 to compute the loss of dependency at Rs. 6,22,000. Rs. 35,000 has been awarded towards loss of love and affection and loss of consortium and Rs. 10,000 towards funeral expenses. The total compensation awarded is Rs. 6,67,000.