ANITA DEVI Vs. SHAMSHER SINGH

JUDGEMENT

(1.) The appellants have challenged the award of learned Tribunal whereby compensation of Rs. 7,70,280 has been awarded to the appellants. Appellants seek enhancement of the award amount. The accident dated 31.12.97 resulted in the death of Satyender Singh. The deceased was survived by his widow, son and parents who filed the claim petition before the learned Tribunal.

(2.) The deceased was aged 31 years at the time of the accident and was working as a stenographer with Delhi Administration, earning Rs. 6,878 per month. The learned Tribunal took the income of the deceased to be Rs. 6,878 per month, deducted 1/3rd towards personal expenses and applied the multiplier of 14 to compute the loss of dependency at Rs. 7,70,280. No compensation has been awarded for loss of consortium, loss of love and affection, loss to estate and funeral expenses.

(3.) The learned counsel for the appellants has urged the following grounds at the time of hearing of this appeal: