MADHU GUPTA Vs. NARESH KUMAR

JUDGEMENT

(1.) The Appellants, who are the legal representatives of deceased Dinesh Kumar Gupta seek enhancement of compensation of Rs. 18,80,000/- awarded in a motor accident which occurred on 8.9.2001.

(2.) The following contentions are raised on behalf of the Appellants:-

(3.) The Claims Tribunal in the impugned judgment accepted the deceased's salary as Rs. 15,000/- per month and deducted Rs. 1500/- which were being paid as conveyance allowance, further deducted 30% towards tax liability, added 50% towards future prospects, deducted 1/4th towards personal and living expenses and applied multiplier of '16' for computing the loss of dependency.