ORIENTAL INSURANCE CO LTD Vs. MEERA & ORS

JUDGEMENT

(1.) The appellant has challenged the award dated 4th May, 2016 whereby compensation of Rs.18,73,095/- has been awarded to claimants/respondents no.1 to 4.

(2.) On 4th December, 2012, Tara Chand was hit by Wagon R bearing No.HR-26Y-5311 which resulted in grievous injuries. Tara Chand succumbed to his injuries on 20th December, 2012. The deceased was survived by his widow and three unmarried children who filed the claim petition before the Claims Tribunal.

(3.) The deceased was aged 47 years at the time of accident and was working as a driver. His driving licence was proved as Ex.PW-1/8. The Claims Tribunal took minimum wages of Rs.7,254/-, added 30% towards future prospects, deducted 1/4th towards his personal expenses and applied the multiplier of 13 to compute the loss of dependency of Rs.11,03,334/-.