SHAKUNTLA Vs. RAVINDER KUMAR

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,51,240 has been awarded to the appellants. The appellants seek the enhancement of the award amount.

(2.) The accident dated 9.11.2006 resulted in the death of Narender. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 18 years at the time of the accident and was working as a tailor earning Rs. 150 to Rs. 200 per day. However, in the absence of sufficient proof, the learned Tribunal took the minimum wages of Rs. 3,736 into consideration, deducted 1/2 for personal expenses of the deceased and applied the multiplier of 15 to compute the loss of dependency at Rs. 3,36,240. Rs. 10,000 has been awarded towards loss to estate and Rs. 5,000 towards the funeral expenses. The total compensation awarded is Rs. 3,51,240.