(1.) The appellants have challenged award of the learned Tribunal whereby compensation of Rs. 1,50,000/- has been awarded to the claimants. The appellant in MAC. App. No. 512- 513 of 2006 has challenged the award on the ground that appellant is not liable to pay any compensation to the claimants whereas the appellants in MAC. APP. No. 570-571 of 2006 are seeking enhancement of the award amount.
(2.) The accident dated 29th January, 1992 arising out of a bomb blast in DTC Bus bearing No. DEP 8264 at Mall Road Bus stand resulted in the death of Sansar Pal.
(3.) The deceased was survived by his widow, one minor son, one minor daughter and parents. The deceased was aged about 28 years at the time of the accident and was doing a private job earning Rs. 2,000/- per month. The learned Tribunal took the minimum wages of Rs. 1,300/-, deducted 1/3rd towards the personal expenses and applied the multiplier of 18 to compute the loss of dependency at Rs. 1,87,200/- rounded off to Rs. 1,80,000/-. The learned Tribunal awarded Rs. 5,000/- towards funeral expenses, Rs. 5,000/- towards loss of love and affection and Rs. 10,000/- towards pain and suffering. The total compensation was computed to be Rs. 2,00,000/- out of which Rs. 50,000/- paid by Lt. Governor of Delhi as ex-gratia payment was deducted and Rs. 1,50,000/- was awarded to the claimants.
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