RATAN SINGH Vs. ABDUL MANNAN

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,15,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 28th April, 2006 resulted in the death of Ombir Singh. The deceased was survived by his father aged about 70 years and a minor son aged about 13 years.

(3.) The deceased was aged 39 years at the time of the accident and was working as a driver. The learned Tribunal took the minimum wages of Rs. 3,700 per month, added 50% towards the increase in minimum wages due to inflation and rise in price index, deducted l/3rd towards the personal expenses and applied the multiplier of 13 to compute the loss of dependency at Rs. 5,80,000. Rs. 40,000 has been awarded towards loss of love and affection and Rs. 10,000 has been awarded towards funeral expenses. The total compensation computed is Rs. 6,30,000. 50% has been deducted towards the contributory negligence of the deceased and Rs. 3,15,000 has been awarded to the appellants.