BUDH RAM Vs. MOHD. ALI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs.10,000.00 has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 18th December, 1976 resulted in the death of Ram Swarup. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal added 50% towards future prospects, deducted 50% towards personal expenses of he deceased and applied the multiplier of 6 to compute the loss of dependency at Rs.7,290.00. Rs.2,000.00 has been awarded towards funeral expenses and Rs.710.00 has been further added. The total compensation awarded is Rs.10,000.00.