DHANWANTI PARDASANI Vs. JASBIR SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.90,000/- in favour of the Appellants for the death of Mohan Paradarshani who died in a motor vehicle accident which occurred on 11.12.1981.

(2.) DURING inquiry before the Motor Accident Claims Tribunal(the Claims Tribunal), the Appellants claimed that the deceased was working as a Accountant with New Okhla Industrial Development Authority(NOIDA) and drawing a salary of Rs.1536.50P per month on the date of the accident. The deceased was survived by his widow and two sons. The Claims Tribunal took the loss of dependency as Rs.1500/- per month itself and applied a multiplier of just Rs.5' to compute the loss of dependency as Rs.90,000/-.

(3.) THE Appeal must succeed on all the grounds.