ORIENTAL INSURANCE CO LTD Vs. SUMITRA

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 5,65,000 has been awarded to claimants/respondent Nos. 1 to 4.

(2.) The accident dated 26th May, 1995 resulted in the death of Ram Karan. The deceased was survived by his widow, two minor children and parents who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 27 years at the time of the accident and was working as a helper. However, in the absence of any documentary proof, the learned Tribunal took the income of the deceased as Rs. 2,500, added 50% towards the future prospects, deducted 1/4th towards the personal expenses and applied the multiplier of 17 to compute the loss of dependency at Rs. 5,40,000. Rs. 20,000 has been awarded towards loss of love and affection and Rs. 5,000 towards funeral expenses. The total compensation awarded is Rs. 5,65,000.