ARCHANA SHARMA Vs. SEPINDER ALIAS PINKI

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS. 5,40,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Suresh Chand Sharma who died in a motor accident which occurred on 25.02.2001.

(2.) THE Claims Tribunal while computing the loss of dependency took the deceased's income as RS.5947/- (As per the Salary Certificate Ex.PW-1/A), deducted one-third towards the personal and living expenses and applied the multiplier of RS.12'.

(3.) THE compensation is enhanced from RS.5,40,000/- to RS.10,00,453/- which shall carry interest @ 7.5% per annum from the date of filing of the Petition till its payment.