SURENDRI Vs. SATPAL

JUDGEMENT

(1.) The Appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,77,000/- has been awarded to the Appellants. The Appellants seek enhancement of the award amount.

(2.) The accident dated 11th December, 2005 resulted in the death of Jagat Singh. The deceased was survived by his widow, six minor daughters, one minor son and parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged about 32 years at the time of the accident and was working in the dairy farm. In the absence of any documentary proof of the income of the deceased, the learned Tribunal took the notional income of the deceased as Rs. 15,000/- per annum, deducted l/3rd towards his personal expenses and applied the multiplier of 17 to compute the loss of dependency at Rs. 1,70,000/-. The learned Tribunal has awarded Rs. 2,000/- towards funeral expenses and Rs. 5,000/- towards loss of consortium. The learned Tribunal has awarded total compensation of Rs. 1,77,000/- to the Appellants.