HIMADRI DUTTA Vs. JOGINDER SINGH

JUDGEMENT

(1.) THE present appeal is filed by the claimants seeking enhancement of compensation as per Award dated 30.11.2010. The brief facts are that late Dr.Nabonita Dutta is stated to have died due to rash and negligent driving of respondent No.1 at Toll Tax barrier near Kalindi Kunj, Police Station Sarita Vihar, New Delhi.

(2.) BASED on the evidence on record the Tribunal concluded that the deceased died due to rash an negligent driving of respondent No.1.

(3.) ON compensation the Tribunal noted that the deceased was highly meritorious and possessed educational qualification of M.Sc., M.Phil and PHD in physics. She was working as Principal Investigator with Central Road Research Institute and getting a monthly income of Rs.15,000/ -. She was 37 years old. The Tribunal deducted 1/3rd towards personal expenses and awarded loss of dependency of Rs.18,00,000/ -. Rs.10,000/ - was awarded towards funeral charges, Rs.50,000/ - towards loss of love and affection, Rs.10,000/ - towards loss of consortium and Rs.10,000/ - towards loss of estate. A total compensation of Rs.18,80,000/ - was awarded.