(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs.1,00,000/- has been awarded to him. The appellant seeks enhancement of the award amount.
(2.) The accident dated 31st January, 2002 resulted in the death of Alka Adhlak. The deceased was survived by her husband who filed the claim petition before the learned Tribunal.
(3.) The deceased was aged 31 years at the time of the accident. The deceased was working as a teacher in Government Girls Senior Secondary School at a salary of Rs.11,019/- per month. The income of the deceased was proved by Ex.PW-3/1. The appellant was aged 34 years at the time of the accident and was working in Jesus and Marry College. The appellant was not financially dependent upon the deceased. The learned Tribunal held that the appellant was not entitled to compensation for loss of dependency. The learned Tribunal awarded lump sum compensation of Rs.1,00,000/- towards loss of consortium, funeral expenses and mental agony.
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