ROYAL SUNDARAM ALLIANCE INSURANCE Vs. SANTOSH

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs.7,28,461/- has been awarded to claimants/respondents No.1 to 6. The appellant is seeking reduction of the award amount.

(2.) The accident dated 15th January, 2005 resulted in the death of Manoj Kumar. The deceased was survived by his widow, two minor sons, parents and unmarried sister who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 32 years at the time of the accident and was working as a vegetable vendor. The Claims Tribunal took minimum wages of Rs.2,894.90 per month, added 50% towards increase in minimum wages due to inflation and rise in price index, deducted 1/4 th towards personal expenses and applied the multiplier of 18 to compute the loss of dependency at Rs.7,03,461/-. Rs.5,000/- has been awarded towards funeral expenses and Rs.20,000/- towards loss of love and affection. The total compensation awarded is Rs.7,28,461/-.