MANOHAR LAL Vs. DEEPAK SHARMA

JUDGEMENT

(1.) THERE is a delay of 15 days in refiling the Appeal. For the reasons stated in the Application the delay is condoned The Application stands disposed of. The Appellants (the Claimants before the Motor Accident Claims Tribunal (the Claims Tribunal) seek enhancement of compensation of Rs.16,83,000/- awarded for the death of Gaurav Gaur who died in a motor vehicle accident which occurred on 14.01.2010.

(2.) THE Claims Tribunal accepted the deceased's income to be Rs.14,000/- per month (as claimed), added 50% towards future prospects, deducted 50% towards personal and living expenses in the case of a bachelor (per Sarla Verma & Ors. v. Delhi Transport Corporation & Anr, (2009) 6 SCC 121), applied a multiplier of 13 (as per the age of deceased's mother) and to compute the loss of dependency as Rs.16,38,000/-. On adding notional sum of Rs.45,000/- towards non-pecuniary damages, an overall compensation of Rs.16,83,000/- was awarded.

(3.) THE award of compensation of Rs.16,83,000/- is in consonance with the principles laid down by the Supreme Court. The impugned judgment does not call for any interference.