PREM LATA Vs. SIYA RAM

JUDGEMENT

(1.) The appellants have challenged the award of the Claims Tribunal whereby compensation of Rs.15,06,000.00 has been awarded to the appellants. The appellants seek enhancement of the awarded amount.

(2.) The accident dtd. 11/9/2012 resulted in the death of Hari Niwas aged about 34 years. The deceased was survived by his mother, widow, daughter and son who claimed compensation. The mother of the deceased died during the pendency of Claim Petition. The deceased was working as a helper and also owned a Tata Tempo from which he was getting additional income.

(3.) The Claims Tribunal took the income of the deceased as Rs.9,850.00 (salary of Rs.4,850.00 + Rs.5,000.00 as earnings from part time business); 1/3rd was deducted towards personal expenses and the multiplier of 16 was applied to compute the loss of dependency as Rs.12,60,800.00 . The Claims Tribunal awarded Rs.1,00,000.00 towards loss of love and affection; Rs.1,00,000.00 towards loss of consortium; Rs.20,000.00 towards loss of estate; and Rs.25,000.00 towards funeral expenses. Total compensation awarded is Rs.15,06,000.00(Rs.15,05,800.00 rounded off).