ORIENTAL INSURANCE CO LTD Vs. KULWANT KAUR

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs.4,55,000/- has been awarded to claimants/respondents No.1 to 4. The appellant is seeking reduction of the award amount.

(2.) The accident dated 31st May, 1994 resulted in the death of Balbir Singh. The deceased was survived by his widow, one son, one daughter and mother who filed the claim petition before the Claims Tribunal.

(3.) The deceased was 34 years old at the time of the accident and was holding a Diploma in Mechanics from ITI, Delhi. The deceased was working as a mechanist in BECO Engineering Company (a division of Mukand Ltd., Balabgarh) at a monthly salary of Rs.3,300/- per month. However, the learned Tribunal disregarded the said income and took the minimum wages of Rs.2,150/-, added 50% towards increase in minimum wages due to inflation and rise in priced index, deducted 1/3rd towards personal expenses of the deceased and applied the multiplier of 17 to compute the loss of dependency at Rs.4,38,600/-. Rs.10,000/- has been awarded towards loss of consortium, loss of love and affection and loss of estate and Rs.6,000/- has been awarded towards funeral expenses. The compensation awarded is Rs.4,55,000/-.