NATIONAL INSURANCE CO. LTD Vs. GEETA

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs. 5,04,000/- has been awarded to the claimants.

(2.) The accident dated 18 th June, 1999 resulted in the death of Jagdish. The deceased was survived by his widow, minor son and parents who filed the claim petition before the Claims Tribunal. The deceased was aged 25 years and self-employed at the time of accident. However, in the absence of any documentary proof of income, the Claims Tribunal took the minimum wages of Rs. 2,348/- into consideration, added 50% towards inflation, deducted 1/3 rd towards personal expenses and applied the multiplier of 17 to compute the loss of dependency at Rs. 4,78,992/-. Rs. 20,000/- has been awarded towards loss of love, affection and consortium and Rs. 5,000/- towards funeral expenses. The total compensation awarded is Rs. 5,03,992/- along with interest @7% per annum.

(3.) The learned counsel for the appellant has urged the following grounds at the time of hearing of this appeal:-