NEW INDIA ASSURANCE CO LTD Vs. NIRMALA DEVI

JUDGEMENT

(1.) THE present appeal is filed by the appellant insurance company seeking to impugn the Award dated 10.2.2011. The brief facts are that on 1.9.2010 the deceased Shalik Ram was crossing the road in front of Chowk Nangloi Depot, Rohtak Road, Delhi and was hit by a car driven by respondent No.6 in a rash and negligent manner.

(2.) BASED on the evidence on record the Tribunal held that the accident took place due to the rash and negligent driving of respondent No.6.

(3.) ON compensation the Tribunal noted that the deceased was 46 years of age on the date of the accident. The Tribunal relied upon the minimum wages of a skilled worker which was Rs.6,448/ - per month in the said year. The same was enhanced by 50% for future prospects. 1/4th was deducted towards personal expenses and adopting a multiplier of 13 loss of dependency of Rs.11,31,624/ - was awarded. Rs.25,000/ - was awarded towards funeral charges. Rs.1,00,000/ - towards love and affection, Rs.10,000/ - for loss of consortium and Rs.5,000/ - towards loss of estate. A total sum of Rs.12,71,624/ - was awarded.