BALA AND ORS. Vs. GANDHI AND ORS.

JUDGEMENT

(1.) THE present appeal is filed seeking to impugn the compensation awarded vide impugned award dated 13.07.2012 by the claimant.

(2.) THE brief facts are that Sh. Hans Raj on 05.01.2010 was driving a TSR which had other passengers on board. He was going from ISBT to Dhansa Border, Bahadurgarh. On the way he was hit by a TATA Safari which came at a very high speed said to be driven in a rash and negligent manner. The deceased Hans Raj received fatal injuries. Based on the evidence on record the Tribunal awarded the following compensation: -

(3.) A perusal of the award shows that the Tribunal assessed the income of the deceased at Rs. 3,953/ - per month based on minimum wages for an unskilled person. The Tribunal further enhanced the income by 30% on account of future prospects and deducted 1/4th towards personal expenses keeping into account the fact that the deceased left behind a widow, minor son and parents. Loss of dependency was hence calculated at Rs. 3,854/ - per month and using the multiplier of 18 it came to Rs. 8,32,464/ -.