NEW INDIA ASSURANCE CO LTD Vs. PHOOLWATI

JUDGEMENT

(1.) THIS Appeal is for reduction of compensation of Rs. 11,57,100/- awarded for the death of Amit who was aged 24 years and a bachelor at the time of the accident which occurred on 23.09.2007.

(2.) BY the impugned order, the Claims Tribunal accepted the deceased's salary as Rs. 7225/- which was proved by the salary certificate issued by his employer and added 50% towards future prospects, deducted 1/3rd towards the personal and living expenses and computed the loss of dependency as Rs. 11,27,100/-.

(3.) AS far as deduction of 1/3rd towards personal and living expenses is concerned, the observations of the Claims Tribunal in para 26 are extracted hereunder: