UTTRAKHAND TRANSPORT CORPORATION Vs. ANANDI DEVI

JUDGEMENT

(1.) The appellant has challenged the award dtd. 24/4/2019 whereby compensation of Rs.36,04,000.00 has been awarded to the respondents.

(2.) The accident dtd. 9/6/2013 resulted in the death of Bhagat Singh Rawat. The deceased was aged 38 years at the time of accident and was working as an Assistant Team Leader with Bharti Walmart Pvt. Ltd. The deceased was survived by his widow, three daughters and mother who claimed compensation.

(3.) The Claims Tribunal took the income of the deceased as Rs.18,062.00per month, added 40% future prospects, deducted 1/4* towards personal expenses and applied the multiplier of 15 to compute the loss of dependency as Rs.34,13,700.00. The Claims Tribunal awarded Rs.1,20,000.00 towards loss of love and affection, Rs.40,000.00 towards loss of consortium, Rs.15,000.00towards loss of estate and Rs.15,000.00 towards funeral expenses. The total compensation awarded is Rs.36,04,000.00 (Rs.36,03,700.00rounded of).