RAJESH KUMARI ALIAS RAJESH DEVI Vs. JAI PRAKASH

JUDGEMENT

(1.) THE appellants have challenged the award of the Claims Tribunal whereby compensation of RS.4,50,600/ - has been awarded to her. THE appellant seeks enhancement of the award amount.

(2.) THE accident dated 17th February, 1995 resulted in the death of Hari Prasad. THE deceased was survived by his widow and three minor children who filed the claim petition before the Claims Tribunal. THE deceased was aged 32 years at the time of the accident and was working as a Beldar with CPWD earning RS.2,157/ - per month. THE Claims Tribunal took the income of the deceased as RS.3,600/ - deducted 1/3rd towards his personal expenses and applied the multiplier of 15 to compute the loss of dependency at RS.4,32,000/ -. THE Claims Tribunal awarded RS.6,000/ - towards loss of consortium, RS.4,000/ - towards funeral expenses and RS.8,600/ - towards expenditure on treatment. THE total compensation awarded was RS.4,50,600/ -. THE learned counsel for the appellant has urged following grounds at the time of hearing of this appeal: -

(3.) FOR the reasons as stated hereinabove, the appeal is allowed and the award amount is enhanced from RS.4,50,600/ - to RS.6,55,112/ - along with interest @ 9% per annum from the date of filing of the petition till realization. The enhanced award amount along with interest be deposited with UCO Bank, Delhi High Court Branch by means of cheque drawn in the name of UCO Bank A/c Rajesh Kumari @ Rajesh Devi. Upon the aforesaid amount being deposited, the UCO Bank is directed to release 10% of the amount by transferring the same to her Saving Bank Account. The remaining amount be kept in fixed deposit in the name of the appellant in the following manner: -