NATIONAL INSURANCE CO LTD Vs. SANTOSH TIRKEY

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 27,38,000 has been awarded to claimants/respondent Nos. l to 4.

(2.) The accident dated 26th August, 2002 resulted in the death of Ignatius Tirkey. The deceased was survived by her husband and three minor children who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged about 43 years at the time of the accident and was working as a Nurse with Dr. Ram Manohar Lohia Hospital. The deceased was drawing a salary of Rs. 15,378 at the time of the accident. The learned Tribunal deducted Rs. 2,378 towards the allowances and took the income of the deceased as Rs. 13,000 per month. The average of Rs. 13,000 and Rs. 32,500 was taken towards the future prospects, l/3rd was deducted towards the personal expenses and the multiplier of 15 was applied to compute the loss of dependency at Rs. 27,18,000. The learned Tribunal has awarded Rs. 20,000 towards loss of love and affection and funeral expenses.