ABHISHEK KALIA Vs. URMILA TOMAR

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 5,10,120 has been awarded in respect of the death of Usha Kalia and Rs. 5,70,132 has been awarded in respect of the death of Krishan Avtar Kalia. The appellants seek enhancement of the award amount. The accident dated 19.3.1989 resulted in the death of Usha Kalia and her husband, Krishan Avtar Kalia. The deceased were survived by their son and daughter who filed two separate claim petitions before the learned Tribunal. The learned Tribunal passed a common award in respect of both the claim petitions. The appellants were also injured in the same accident and they filed two separate claim applications for compensation of injuries but the award in respect of compensation for their injuries is not under challenge. The appellants are seeking enhancement of compensation in respect of their parents.

(2.) The deceased, Usha Kalia, was aged 37 years at the time of the accident and was working with New Bank of India as an Accountant drawing salary of Rs. 4,360.10 per month. The learned Tribunal added 50 per cent towards future prospects and took the income of the deceased to be Rs. 6,540 per month, deducted half towards personal expenses and applied the multiplier of 13 to compute the loss of dependency at Rs. 5,10,120. No compensation has been awarded for loss of love and affection, loss to estate and funeral expenses.

(3.) The learned counsel for the appellants has urged the following grounds at the time of hearing of this appeal: