JAGRATI DEVI Vs. GULFAM

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed for enhancement of compensation awarded vide award dated 16th April, 2004 on the death of Mr. Mahabir Singh. Mr. Mahabir Singh who expired on 24-10-1999 was 52 years of age at that time.

(2.) Mr. Mahabir Singh was working as Assistant Sub Inspector with Delhi Police and was earning Rs.9641/- per month. Learned tribunal has awarded compensation of Rs.7,52,400/- on account of loss of dependency and has awarded Rs.25,000/- for mental pain and agony, Rs.5000/- for funeral expenses, Rs. 5000/- for loss of estate and Rs. 5000/- for loss of consortium. In all payment of Rs.7,92,400/- has been awarded and interest @7% has also been awarded.

(3.) While awarding compensation learned tribunal has applied multiplier of 11.