LAWS(DLH)-2016-7-425

ORIENTAL INSURANCE CO LTD Vs. SEEMA AND ORS

Decided On July 25, 2016
ORIENTAL INSURANCE CO LTD Appellant
V/S
Seema And Ors Respondents

JUDGEMENT

(1.) On 23rd July, 2009, Babban Singh was travelling in an auto bearing No. DL-1LJ-1148 which over-turned. Babban Singh suffered grievous injuries which resulted to his death on 06th August, 2009.

(2.) The deceased was survived by his widow, three minor children and mother who filed the claim petition before the Claims Tribunal. The deceased was aged about 28 years and was working as a vegetable vendor at the time of death. It was claimed that deceased was earning Rs.10,000/- per month. However, in the absence of any documentary evidence of income, the Claims Tribunal took minimum wages of Rs.3,934/-, added 30% towards the inflation, deducted 1/4th towards his personal expenses and applied the multiplier 16 to compute the lost of dependency of Rs.7,36,448.

(3.) The Claimants seek enhancement of the compensation on the following grounds:-