LALA RAM GUPTA Vs. SANDEEP KUMAR

JUDGEMENT

(1.) The Appeal is for enhancement of compensation of Rs. 8,27,000/- awarded for the death of Sanjeev Gupta who died in a motor accident which occurred on 28.02.2008.

(2.) The Motor Accident Claims Tribunal (the Claims Tribunal) accepted the deceased's income as per the Income Tax Return (ITR), deducted 50% towards his personal and living expenses (since he was a bachelor), applied the multiplier of '13' (appropriate to the age of the deceased's mother), to compute the loss of dependency as Rs. 7,96,666/-.

(3.) The Claims Tribunal further awarded a sum of Rs. 10,000/- each towards Loss of Love and Affection, Loss to Estate and Funeral Expenses and assessed the overall compensation as Rs. 8,27,000/-.