MAJOR RAVINDER KUMAR Vs. ORIENTAL INSU CO LTD

JUDGEMENT

(1.) THE Appellants who are legal heirs of deceased Major Prakash Chandra seek enhancement of compensation of Rs.1,08,000/- for his death in an accident which occurred on 23.01.1991.

(2.) THE Claims Tribunal accepted the deceased's salary to be Rs.3590, adopted a multiplier of `5' relevant to the deceased's age to compute the loss of dependency.

(3.) RESPONDENTS No. 1 and 3 shall pay the compensation in ratio of 80% and 20% as directed by the Tribunal. They are directed to deposit the enhanced compensation of Rs.22,000/- along with interest within 30 days with Registrar General of this Court which shall be released immediately infavour of the Appellants in equal proportion.