RENU Vs. REHMAT

JUDGEMENT

(1.) THERE is a delay of 483 days in filing the Appeal.

(2.) FOR the reasons stated in the application, the same is allowed. Delay of 483 days in filing the Appeal is condoned.

(3.) THE Motor Accident Claims Tribunal (the Claims Tribunal) took the deceased's income to be Rs.7379/- per month, deducted one-third towards the personal and living expenses and applied multiplier of 17 to compute the loss of dependency. THE compensation awarded is extracted from para 19 of the impugned judgment as under:-