RANJU DEVI Vs. SARVENDER SINGH

JUDGEMENT

(1.) Appellant seeks enhancement of the compensation for the death of one Ram Ashish Yadav who died in a motor accident which took place on 20.6.2010. It was alleged that the deceased was working as a driver and getting a salary of Rs. 7,500 per month apart from daily allowance of Rs. 100.

(2.) My task is easier as no cross-appeal has been filed by the respondent Insurance Company or by the owner and the driver.

(3.) On facts, the Tribunal found that the deceased s income of Rs. 7,500 plus daily allowance of Rs. 100 was not proved. The Tribunal took the minimum wages of a skilled worker, added 50% towards the inflation and computed the loss of dependency as Rs. 14,04,096. The Tribunal further awarded a sum of Rs. 1,00,000 towards loss of consortium, funeral expenses and loss of estate.