NATIONAL INSURANCE CO LTD Vs. KAVITA CHOPRA

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby the compensation of Rs. 30,37,532/- has been awarded to claimants/respondents No. 1 to 4. Claimants/respondents No. 1 to 4 have filed cross-objections seeking enhancement of the award amount.

(2.) The accident dated 19th April, 2007 resulted in the death Kapil Chopra. The deceased was survived by his widow, minor daughter and parents who filed the claim petition before the Claims Tribunal.

(3.) The deceased was aged 31 years at the time of the accident and was working as a Deputy Manager with Agility Logistics Pvt. Ltd. earning Rs. 45,000/- per month. The learned Tribunal took the income of the deceased as Rs. 19,245/-, added 50% towards future prospects, deducted 1/3rd towards his personal expenses and applied the multiplier of 13 to compute the loss of dependency at Rs. 30,02,532/-. Rs. 10,000/- has been awarded towards funeral expenses and Rs. 25,000/- towards loss of love and affection. The total compensation awarded is Rs. 30,37,532/-.