MADHU SHARMA Vs. RAM AVADH YADAV

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 6,48,667/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 27th June, 2006 resulted in the death of Parveen Kumar Sharma. The deceased was survived by his widow, one daughter and two sons who filed the claim petition before the learned Tribunal. The deceased was also survived by his father who was made respondent in the claim petition.

(3.) The deceased was aged 35 years at the time of the accident and was self-employed earning Rs. 1,00,000/- per annum. The learned Tribunal deducted 1/3rd towards the personal expenses and applied the multiplier of 13 to compute the loss of dependency at Rs. 8,66,667/-. Rs. 15,000/- has been awarded towards loss of estate, funeral expenses and transportation expenses of the dead body, Rs. 15,000/- towards loss of love and affection, Rs. 10,000/- towards loss of consortium and Rs. 20,000/- towards medical expenses. The learned Tribunal deducted 30% of the amount towards contributory negligence of the deceased. The total compensation awarded is Rs. 6,48,667/-.