CHUNNI KUMARI Vs. BALWANT

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribu-nal whereby compensation of Rs. 3,45,600 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 29.4.2001 resulted in the death of Hari Parsad. The deceased was survived by his widow, two sons and a daughter who filed the claim petition before the learned Tribunal. The deceased was also survived by his parents who were made respondents in the claim petition.

(3.) The deceased was aged 26 years at the time of the accident and was working as a conductor with a transport company. However, in the absence of documentary evidence of his income, the learned Tribu-nal took the minimum wages of Rs. 2,700, deducted !/3rd for the personal expenses and applied the multiplier of 16 to compute the loss of dependency at Rs. 3,45,600.