BALVINDER KAUR Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 5,75,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 10.12.1986 resulted in the death of Kuldeep Singh. The deceased was survived by his widow, daughter and son who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 46 years at the time of the accident and was working as a Wing Commander in Ministry of Defence earning Rs. 10,000 per month. The learned Tribunal deducted 1/3rd towards the personal expenses of the deceased and applied the multiplier of 7 to compute the loss of dependency at Rs. 5,60,000. Rs. 15,000 has been awarded for loss of consortium and loss to estate. The total compensation awarded is Rs. 5,75,000.