BADRUN NISHA Vs. BHORDIYA GIRDHAR

JUDGEMENT

(1.) THIS appeal is for enhancement of compensation of Rs.2,18,000/- awarded for the death of a bachelor Nafis Ahmed who died in an accident which occurred on 16.7.2007.

(2.) THE Claims Tribunal by the impugned judgment took the income Rs.3,000/- per month, deducted 50% towards his personal and living expenses applied the multiplier 11 to compute the loss of dependency as Rs.1,98,000/-. On awarding a sum of Rs.10,000/- towards funeral expenses and Rs.10,000/- towards loss of love and affection overall compensation of Rs.2,18,000/- was awarded.

(3.) THE enhanced compensation of Rs. ,3,55,000/- shall carry interest @ 7.5% per annum from the date of filing of the petition till the date of the payment.