SITA DEVI Vs. MUKESH KUMAR

JUDGEMENT

(1.) By way of this present appeal the appellant seeks enhancement in the compensation amount only on the limited ground that the Tribunal has not considered the increase in the minimum wages for determining the amount of compensation towards the loss of dependency.

(2.) The background of facts in nutshell are as follows:

(3.) Counsel for the appellant contends that the Tribunal has considered the minimum wages index as payable to unskilled person in the year 1994 at Rs. 1420/-, but the increase in wages as per the Minimum Wages Act has been ignored. Counsel for the appellant has placed reliance on the judgment of this Court reported in 2007 ACJ 2165 Lekh Raj and Anr. vs Suram Singh and Ors. where this Court has taken into consideration the factor of increase in the minimum wages for determining the amount of compensation towards the loss of dependency. In the present case, the deceased was 30 years of age at the time of the accident and a multiplier of 18 has been made applicable to the multiplicand to calculate the compensation.