KRISHNA DEVI Vs. ABRAR AHMAD

JUDGEMENT

(1.) The appellants have challenged the award of learned Tribunal whereby compensation of Rs. 11,00,900 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 4.7.2003 resulted in the death of Ami Lai. The deceased was survived by his widow and three sons who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged about 46 years at the time of the accident and was working as ASI with Delhi Police earning Rs. 10,105 per month. Learned Tribunal deducted '/3rd towards personal expenses of the deceased and applied the multiplier of 13 to compute the loss of dependency at Rs. 10,50,816. Rs. 10,000 has been award-ed for funeral expenses and Rs. 40,000 towards loss of love and affection and loss of consortium. The total compensation awarded is Rs. 11,00,816, rounded off to Rs. 11,00,900.