BABITA DEVI & ORS. Vs. ROHTASH & ORS.

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 10,95,000/ - awarded for the death of Satbir who died in a motor vehicle accident which occurred on 16.01.2002. In the absence of any Appeal by the driver, owner or the Insurer, the finding on negligence has attained finality between the parties.

(2.) DURING inquiry before the Claims Tribunal it was claimed that the deceased was working as a Constable in Delhi Police and was earning Rs. 8442/ - per month. The salary certificate Ex. PW -1/1 in this regard was duly proved. It was also proved that the deceased was aged 36 years.

(3.) ON deducting a sum of Rs. 130/ - towards conveyance allowance, which was incidental to the employment of the deceased and making a deduction of Rs. 4,000/ - towards income tax, the loss of dependency comes to Rs. 16,15,680/ - (8312/ - x 12 - 4,000/ - (income tax) + 50% x 3/4 x 15).