LAKHI RAM SOLANKI Vs. ONKAR NATH

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,22,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 14th December, 1994 resulted in the death of Neeraj Gupta. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 24 years at the time of the accident. The deceased was B.Sc, Zoology (Hons.) with post-graduate diploma in Marketing Management. The deceased was working with M/s. Bennet Colman & Co. at a monthly salary of Rs. 5,000 per month. The learned Tribunal took the income of the deceased as Rs. 4,000 per month, deducted l/3rd towards personal expenses and applied the multiplier of 11 to compute the loss of dependency at Rs. 3,20,000. Rs. 2,000 has been awarded towards funeral expenses. The total compensation awarded is Rs. 3,22,000.