KIRAN DEVI Vs. SURJEET YADAV

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 5,32,000/- has been awarded to them. The appellants seek enhancement of the award amount.

(2.) The accident dated 7th February, 2008 resulted in the death of Lochan Singh. The deceased was survived by his widow, two sons and two daughters who filed the claim petition before the Claims Tribunal.

(3.) The deceased was aged 44 years and was employed with Delhi Floor Mills Ltd. at the time of the accident earning Rs. 6,000/- per month. However, in the absence of documentary evidence of income, the learned Tribunal took the minimum wages of Rs. 4,100/- per month, deducted 1/4th towards personal expenses and applied the multiplier of 14 to compute the loss of dependency at Rs. 5,16,600/-. Rs. 10,000/- has been awarded towards loss of consortium and Rs. 5,000/- towards loss of estate. The total compensation awarded is Rs. 5,32,000/-.