MUSTARI BEGUM Vs. NEHAL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 3,20,660/- awarded for the death of Syed Khalikuk, who was aged 30 years at the time of the accident.

(2.) DURING inquiry before the Claims Tribunal it was claimed that the deceased was a graduate and was earning Rs. 5,500/- per month. In the absence of any proof of income and the educational qualification, the Claims Tribunal took the minimum wages of an unskilled worker i.e. Rs. 3,470/- as on 16.02.2007, deducted 50% towards personal and living expenses of the deceased (he being a bachelor) and computed the loss of dependency as Rs. 2,70,660/- on applying the multiplier of '13' as per the age of the Appellant (the deceased's mother).

(3.) SIMILAR view was taken by this Court in Narinder Bishal & Anr. v. Rambir Singh & Ors., 2009 ACJ 1881; UPSRTC v. Munni Devi, IV (2009) ACC 879; and Vinod Kumar Bansal v. Ranbir Singh & Ors., 2011 ACJ 1672 (Delhi).