GAURI KAPOOR Vs. HUKAM SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the Claims Tribunal whereby compensation of RS.4,69,800/- has been awarded to the appellants. THE appellants seek enhancement of the award amount.

(2.) THE accident dated 16th May, 1998 resulted in the death of Vinay Kapoor. THE deceased was survived by his widow, mother and son. THE deceased was aged 46 years at the time of the accident and was working as an Account Assistant earning RS.4,000/- per month. THE Claims Tribunal took the minimum wages of RS.2,800/- per month into consideration, added 50% towards inflation, deducted 1/3rd towards the personal expenses and applied the multiplier of 13 to compute the loss of dependency at RS.4,36,800/-. THE Claims Tribunal has awarded RS.10,000/- towards loss of consortium, RS.10,000/- towards loss of love and affection, RS.10,000/- towards loss of expectancy of life and RS.3,000/- towards the funeral expenses. THE total compensation awarded is RS.4,69,800/-.

(3.) THE appeal is allowed and the award amount is enhanced from RS.4,69,800/- to RS.5,73,800/- along with interest @ 9% per annum from the date of filing of the claim petition till realization. THE enhanced award amount along with interest be deposited by respondent No.3 with UCO Bank, Delhi High Court Branch by means of cheque drawn in the name of UCO Bank A/c Gauri Kapoor. Upon the aforesaid amount being deposited, the UCO Bank is directed to release RS.35,000/- each to the three appellants by transferring the same to their Saving Bank Account. THE remaining amount be kept in fixed deposit in the name of appellant No.1 for two years.