JYANTI DEVI Vs. RAJENDER SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 7,56,000/- awarded for the death of Amit Kumar, who died in an accident which occurred on 28.08.2008. THE deceased was aged 28 years and he was working as System Administrator with M/s Velocis System Pvt. Ltd. and was getting a salary of Rs. 11,000/- per month.

(2.) IN fact, initially a compensation of Rs. 8,88,000/- was awarded assuming the age of the First Appellant to be 49 years. Later on, an application u/s 114 CPC for correction of the award was made on the ground that as per the Ration Card the age of the deceased's mother was 55 years. The learned counsel for the Appellants before the Claims Tribunal admitted this fact and the multiplier was reduced from '13' to '11'.

(3.) IN order to establish the deceased's income the Appellant No.2 appeared as PW-1 and deposed that deceased was getting a salary of Rs. 11,000/- per month. The Appellants examined Mr.Vijay Pal Singh Belwal, (PW-3) Office Assistant in Velocis System Pvt. Ltd. He proved Form-16 as Ex.PW-3/1 and PW- 3/2 and salary slips as Ex.PW-3/3 and PW-3/4. He testified that on the basis of the record brought him that the salary of the deceased was going to be increased upto Rs. 3000/- in the next six months. The witness denied the suggestion that the documents produced by him were not genuine.