CHANDER BIBRA Vs. MANWAR SINGH

JUDGEMENT

(1.) THE Appellants seek enhancement of compensation of Rs.3,84,000/- for the death of the Devender Mohan Bibra who died in a motor accident which took place on 08.09.1986.

(2.) BY the impugned judgment, the Tribunal calculated and accepted the deceased's income to be Rs.3,000/- per month. After deducting 1/3rd towards personal living expenses and applying the multiplier of 16 computed the loss of dependency as Rs.3,84,000/-.

(3.) THE compensation stands enhanced by Rs. 51,000/- which shall carry interest @ 7.5% per annum from the date of filing of the petition till the disposal of the Appeal. THE Respondent No.6 who is the owner of the vehicle is directed to deposit the enhanced amount along with interest within 30 days with the Registrar General of this Court.