SUNIL Vs. GOPAL

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 5,45,400/- awarded for the death of Satbir Singh who was aged a little less than 45 years on the date of the accident which occurred on 22.02.1997.

(2.) The deceased was working as a Constable in Delhi Police and was getting a salary of Rs. 5052/- per month on the date of the accident. Evidence was led to show that if he would have been alive in April, 2000, his salary would have been Rs. 8583/-. The Claims Tribunal added both the incomes to take an average income of Rs. 6817/-, deducted 1/3rd towards the personal and living expenses and adopted the multiplier of 10 to compute the loss of dependency as Rs. 5,45,400/-.

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