SHANTI DEVI Vs. GHASIA KACHHAP

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 59,616/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 5th April, 1985 resulted in the death of Raj Bahadur Singh. The deceased was survived by his widow, four sons and a daughter who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 40 years at the time of the accident and was working as a Peon with Khoob Sons Electronics drawing a salary of Rs. 475/- per month. However, in the absence of any documentary proof of age and income, the learned Tribunal took the age of the deceased as 50 to 55 years according to the post-mortem report and the minimum wages of Rs. 414/- per month. The learned Tribunal applied the multiplier of 12 to compute the loss of dependency at Rs. 59,616/-.