UMAKANT Vs. D.T.C. AND ANR.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 4,25,000/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 10th July, 1989 resulted in the death of Dr. S.B. Chikkodimath. The deceased was survived by his widow, one minor son and mother who filed the claim petition before the Claims Tribunal.

(3.) THE Claims Tribunal took the income of the deceased as Rs. 5,000/ - per month, deducted 1/3rd towards his personal expenses and applied the multiplier of 10 to compute the loss of dependency at Rs. 4,08,000/ -. Rs. 17,000/ - has been awarded towards loss of love and affection and loss of consortium. The total compensation awarded is Rs. 4,25,000/ -.