PURAN CHAND Vs. PURAN CHAND

JUDGEMENT

(1.) THE Appellants who are the parents of the deceased Kamal Kashyap seek enhancement of compensation of Rs. 7,12,000/- awarded for his death in a motor accident which took place on 25.10.2010.

(2.) THE deceased was working as a Branch Officer with M/s. GIR Logistics Pvt. Ltd. since June, 2008. Thus, he had worked with the company for a period of two years and four months before his death. THE DAR(Detailed Accident Report) was converted into a Claim Petition under Section 166 Sub-section 4 of the Motor Vehicles Act. THE documents including the salary certificate having been admitted by the Respondent Insurance Company, the Claims Tribunal took the deceased's income to be Rs. 8,000/- per month; deducted 50% towards personal and living expenses and applied the multiplier of 14 to compute the loss of dependency as Rs. 6,72,000/-.

(3.) THE Respondent No.3 Bajaj Allianz General Insurance Company Ltd. is directed to deposit the enhanced amount along with interest within 30 days with the Registrar General of this Court.