SAT PRAKASH Vs. JAGDISH

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,17,600/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 25th February, 1990 resulted in the death of Bal Kishan. The deceased was survived by two sons, one daughter, legal representatives of pre-deceased daughter and mother who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 50 years at the time of the accident and was helping his father in agriculture and dairy business. The Claims Tribunal took the income of the deceased as Rs. 881/- per month according to the minimum wages and Rs. 1,200/- per month from his agriculture work. The total income of the deceased was taken at Rs. 2,080/-per month. 1/3rd was deducted towards his personal expenses and the multiplier of 7 was applied to compute the loss of dependency at Rs. 1,17,600/-.