BANARASI YADAV Vs. DRS LOGISTICS P LTD

JUDGEMENT

(1.) Appellants seek enhancement of the compensation for death of Ranjeet Yadav, who died in a motor accident which took place on 22.10.2009. It is alleged that the deceased was working as a Office Boy and was getting a salary of Rs. 4,000 per month. He was also earning Rs. 1,000 per month by selling newspapers.

(2.) The Tribunal believed the salary of Rs. 4,000 per month, deducted 50% towards the personal and living expenses (in the case of a bachelor), applied the multiplier of 9 according to the age of the deceased's mother (59 years) and computed the loss of dependency to Rs. 2,16,000. In addition, the Tribunal granted a sum of Rs. 10,000 towards loss of love and affection and Rs. 10,000 towards loss of estate and Rs. 5,000 towards funeral expenses.

(3.) It is urged by the learned Counsel for the Appellants that every person has got future prospects and, therefore, even if the deceased was working as a Peon in a small establishment, some amount towards future prospects ought to have been granted. I would not agree. There was neither any evidence of the deceased being in a stable employment nor any evidence of future prospects. The Tribunal rightly did not grant any future prospects.