(1.) The Appellants who are the parents of the deceased Nitant Lakhanpal seek enhancement of compensation for the deceased's death in a motor accident which took place on 13.02.2007. By the impugned judgment, the Motor Accident Claims Tribunal (the Tribunal) took the deceased salary as given in the Salary Certificate Ex.PW-1/10 to be Rs. 6123/- per month, deducted Rs. 800/- which was being paid as conveyance allowance, added 50% towards future prospects and on deducting 50% towards the personal living expenses (in the case of a bachelor) computed the loss of dependency as Rs. 5,43,500/-. After adding notional sums under conventional heads of funeral expenses, loss of estate, loss of love and affection an overall compensation of Rs. 6,13,500/- was awarded. It is not in dispute that at the time of the accident the deceased was working as a Team Member with M/s. Omnia BPO Service Ltd. for a salary of Rs. 6123/- per month and was pursuing B.Com from School of Open Learning, University of Delhi.
(2.) The award is challenged on the two grounds:-
(3.) In support of his contention, learned counsel for the Appellants relied on the following judgments:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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