UNITED INDIA INSURANCE CO. LTD. Vs. SUNAINA

JUDGEMENT

(1.) BY the present appeal, the appellant seeks to impugn the award dated 16.08.2014.

(2.) THE brief facts are that on 25.05.2009 Shri Banke Lal was going on a bicycle from Mandawali towards National Highway no. 24. When he reached near Khoda Colony, first Pusta a Tata truck driven rashly and negligently came from behind and hit the cyclist due to which the cyclist fell down and suffered grievous injuries and died on the spot.

(3.) ON compensation, the tribunal awarded a total compensation of Rs. 8,51,200/ -. Rs. 6,16,200/ - was awarded for loss of dependency. Monthly salary of deceased was taken as Rs. 3950/ - based on the minimum wages of an un -skilled workman. As the deceased was more than 40 years, 30% was added for future prospects. 1/3rd was deducted for personal and living expenses of the deceased. Rs. 1,00,000/ - was awarded for love and affection, Rs. 10,000/ - for loss of estate, Rs. 25,000/ - towards funeral expenses and Rs. 1,00,000/ - for loss of consortium.