INDRO Vs. SATISH

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs.6,00,000/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 29th August, 2002 resulted in the death of Ishwar Singh. The deceased was survived by his widow, three minor daughters and one minor son who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 35 years at the time of the accident and was working as a driver with Municipal Corporation of Delhi drawing a salary of Rs.2,948/- per month. The deceased was also holding agricultural land and was having agricultural income of Rs.2,000/- per month. The learned Tribunal took the income of the deceased as Rs.2,189/- per month, added Rs.2,000/- towards agricultural income, deducted 1/3rd towards his personal expenses and applied the multiplier of 17 to compute the loss of dependency at Rs.5,69,568/-. Rs.30,432/- has been awarded for loss of consortium, loss of love and affection and funeral expenses. The total compensation awarded is Rs.6,00,000/-.