KUSUM LATA Vs. MOHD ISHRAR

JUDGEMENT

(1.) APPELLANTS seek enhancement of compensation for the death of Saurav Sateria who lost his life in accident which took place on 21.10.2007. The ground of challenge is that although the deceased was a young entrepreneur who had returned an income of Rs.1,18,350/- in the very first year, but his future prospects have not been considered by the Tribunal.

(2.) IN support of his contention, learned counsel for the Appellants has placed reliance on a judgment of this Court in Dalvinder Kaur @ Devinder v. United INdia INsurance Company Limited, IV (2010) ACC 365, Baby Radhika Gupta v. Oriental INsurance Co. Ltd., (2009) 17 SCC 627, and R.K. Malik v. Kiran Pal, 2009 (8) Scale 451.

(3.) IN the instant case, the Tribunal followed Sarla Verma (supra), took the deceased's income as Rs.1,20,000/- per annum as against the INcome Tax Return of Rs.1,18,350/-, deducted 50% towards personal living expenses and applied the multiplier of 14 as per the age of the deceased's mother. The Tribunal granted a compensation of ` 10,000/- each towards loss of love and affection, loss of estate and funeral expenses.