ROSHNI DEVI Vs. TAKDEER SINGH

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.5,65,682/ - awarded for the death of Mahabir Singh, who died in a motor vehicular accident which occurred on 11.08.2010.

(2.) DURING inquiry before the Motor Accident Claims Tribunal (the Claims Tribunal), it was claimed that deceased Mahabir Singh was a retired Naib Subedar from Army. He was getting a pension of Rs.13,845/ - per month and was carrying on business under the name and style of 'Dalal Khad Beej Bhandar' dealing in seeds and building material. It was also claimed that the deceased was a matriculate.

(3.) THERE were seven Petitioners including three married daughters. The Claims Tribunal took minimum wages of a Matriculate, deducted 1/5th towards personal and living expenses and applied the multiplier of 9 (as per the age of the deceased as 57 years) to compute the loss of dependency as Rs.5,10,681/ -.