PROMILA & ORS. Vs. RAM BABU & ORS.

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,34,000/ - awarded for by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Hira Lal, who died in a motor accident which occurred on 04.01.1992. By the impugned judgment dated 04.07.2001, the Claims Tribunal accepted the deceased's salary to be Rs. 2640/ - per month, deducted one -third towards the personal and living expenses and applied the multiplier of '15' to compute the loss of dependency as Rs. 3,24,000/ -. A sum of Rs 10,000/ - was awarded towards the loss of consortium and loss of love and affection.

(2.) BOTH the parties admit that the numbers of dependents were 5 and the deceased was aged 45 years. He was in settled employment with NTPC, a Public Sector Undertaking of the Govt. of India.

(3.) CONSIDERING that the accident took place in the year 1992, I would award a sum of Rs. 15,000/ - towards loss of love and affection, Rs. 10,000/ - towards loss to estate, Rs. 10,000/ - towards loss of consortium and Rs. 5,000/ - towards funeral expenses.