SUNAINA DEVI Vs. RAM PHAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,56,800/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of their son Satya Kishore Kumar, a bachelor, who suffered injuries in a motor vehicle accident which occurred on

(2.) 07.2007, resulting into his death on account of the injuries on 29.08.2007. 2. In the absence of any Appeal by the driver, owner or the insurer, the finding on negligence has attained finality.

(3.) INCOME the Claims Tribunal took the minimum wages of a Matriculate, that is, Rs. 3950/- as fixed by the Govt. of NCT of Delhi under the Minimum Wages Act at that time; deducted 50% towards personal and living expenses as the deceased was a bachelor; and applied the multiplier of 14 as per the age of the deceased's mother. The Claims Tribunal further awarded a sum of Rs. 15,000/- towards the