KRISHNA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Pradeep Nandrajog J.-Appellants who are the widow daughters and sons of deceased Shadi Lal Chopra seek enhancement of the compensation awarded by the Tribunal. Only issue which has to be decided in the appeal is whether the compensation assessed is just and proper.

(2.) Shadi Lal Chopra, aged 52 years was working as an Assistant Sub-Inspector in Delhi Police. He died as a result of a motor accident on 7.8.1982.

(3.) Noting that the deceased was earning Rs. 874/- per month, Tribunal has assessed monthly dependency at Rs. 600/-. Rs. 72,000/- has been assessed as the compensation being loss of dependency.