SANTOSH KUMARI Vs. MONU KUMAR

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,40,000 has been awarded to them. The appellants seek enhancement of the award amount.

(2.) The accident dated 3rd December, 1993 resulted in the death of Bansal Singh Gupta. The deceased was survived by his widow, one son, four daughters and mother, who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged about 47 years at the time of the accident and was doing a private job earning Rs. 4,000 per month. The learned Tribunal took the income of the deceased to be Rs. 4,000 deducted 1/3rd towards the personal expenses of the deceased and applied the multiplier of 10 to compute the loss of dependency at Rs. 3,24,000. The learned Tribunal has awarded Rs. 16,000 towards loss of consortium and loss of love and affection. The learned Tribunal has awarded total compensation of Rs. 3,40,000 to the appellants.