SAVITRI Vs. MOHAN SINGH

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,43,680/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 27th April, 2005 resulted in the death of Dayanand. The deceased was survived by his widow and six children who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 45 years at the time of the accident and was owner cum driver of a light goods vehicle. It was claimed that the deceased was earning Rs. 8,000/- to Rs. 10,000/-per month. However, in the absence of sufficient proof of income, the learned Tribunal took the minimum wages of RS.3,045/- per month, deducted 1/3rd towards the personal expenses of the deceased and applied the multiplier of 13 to compute the loss of dependency at Rs. 3,16,680/-. Rs. 2,000/was awarded for funeral expenses and Rs. ,25,000/- towards mental pain and agony suffered by the appellants. The total compensation awarded is Rs. 3,43,680/-.