NARAIN DUTT Vs. AASHU KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,76,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Parmod Kumar, a bachelor aged 26 years in a motor vehicle accident which occurred on 15.03.2006.

(2.) THE finding on negligence is not challenged by the driver, owner or the Insurer Respondent Insurance Company, the same has thus attained finality.

(3.) IN the absence of any cogent evidence with regard to the deceased's income, the Claims Tribunal took the deceased's income as per his qualification (Matriculation), that is, Rs.3648/- per month; deducted one-third towards the personal and living expense and applied the multiplier of Rs.5' as per the age of the Claimants to compute the loss of dependency as Rs.1,45,920/-