CHAMPA GULATI Vs. DAVINDER SINGH

JUDGEMENT

(1.) The appellants have challenged the award of the Claims Tribunal whereby compensation of Rs. 1,00,000/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 4 th May, 1989 resulted in the death of K.D. Gulati. The deceased was survived by his widow, one son and a daughter who filed the claim petition before the Claims Tribunal. The deceased was aged 48 years at the time of the accident and was working as a Managing Director of M/s Anchal Chit and Finance Private Limited drawing a salary of Rs. 7,500/- per month. The Claims Tribunal took the minimum wages of Rs. 750/- per month into consideration, added 50% towards the future prospects, deducted 1/3 rd towards the personal expenses and applied the multiplier of 12 to compute the loss of dependency at Rs. 90,000/-. The Claims Tribunal has awarded Rs. 2,000/- towards funeral expenses, Rs. 2,500/- towards loss of estate and Rs. 5,000/- towards loss of love and affection. The total compensation awarded is rounded off to Rs. 1,00,000/-.

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