ABHA GUPTA Vs. DULI CHAND

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 10,78,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 25th September, 2002 resulted in the death of Dr. Hari Kishore Gupta. The deceased was survived by his widow and two sons who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged about 56 years at the time of the accident and was working as a Scientist-F with Kumarappa National Handmade Paper Institute drawing a salary of Rs. 28,428 per month. The learned Tribunal took the income of the deceased as Rs. 22,000 per month, deducted 1/2 towards the personal expenses and applied the multiplier of 8 to compute the loss of dependency at Rs. 10,56,000 - Rs. 2,000 has been awarded towards funeral expenses and Rs. 20,000 towards loss of consortium. The total compensation awarded is Rs. 10,78,000.