UNITED INDIA INSURANCE CO LTD Vs. KANHIYA LAL

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.38,10,000/ - awarded for the death of Ram Kishore who died in a motor accident which occurred on 22.12.2010.

(2.) DURING evidence before the Claims Tribunal it was established that the deceased was employed in the Bureau of Narcotics. As per the Salary Certificate Ex.PW -1/1 he was getting a gross salary of Rs.26,310/ -. The deceased was aged about 48 years. The Motor Accident Claims Tribunal (the Claims Tribunal) made a deduction of 10% towards the income tax, added 30% towards the future prospects, treated the deceased's father as a dependent and therefore, deducted one -fourth towards the personal and living expenses of the deceased, applying the multiplier of Rs.13' to compute the loss of dependency as Rs.37,70,000/ -.

(3.) ON the other hand, learned counsel for the Respondents No.1 to