PAM PARMAR Vs. COL DEWAN & ORS

JUDGEMENT

(1.) The accident dated 02nd July, 2004 resulted in the death of Jitender Singh Parmar. The deceased was aged 75 years at the time of the accident and was survived by his widow, daughter and son who filed claim petition before the Claims Tribunal.

(2.) The deceased was earning Rs.75,000/- on the investments made by him. However, since the investments devolved upon the claimants, the Claims Tribunal held that there was no loss of income and, therefore, the claimants were not entitled to any compensation towards loss of dependency. The Claims Tribunal awarded Rs.1 lakh towards loss of love and affection, loss of consortium and funeral expenses.

(3.) Learned counsel for the appellant urged at the time of the hearing of the appeal that the compensation be awarded towards loss of estate. Learned counsel further submits that the compensation towards loss of love, affection and consortium be enhanced.