RAMESHWARI Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs.8,60,080/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 2nd January, 2006 resulted in the death of Satbir Singh. The deceased was survived by his widow, two minor sons, one minor daughter and parents who filed the claim petition before the Claims Tribunal.

(3.) The deceased was aged about 43 years at the time of the accident and was working as an electrician with Delhi Jal Board drawing a gross salary of Rs.14,203/- per month. The Claims Tribunal took the income of the deceased at Rs.82,008/- per annum (Rs.6,834/- per month) by taking the average of Rs.74,016/- (Rs.6,168 x 12) + Rs.90,000/-, deducted 1/3rd towards his personal expenses and applied the multiplier of 15 to compute the loss of dependency at Rs.8,20,080/-. Rs.10,000/- has been awarded towards loss of consortium, Rs.10,000/- towards loss of love and affection, Rs.10,000/- towards expectancy of the life of the deceased and Rs.10,000/- towards funeral expenses. The total compensation awarded is Rs.8,60,080/-.