CHITRA GOEL Vs. ABDUL SATTAR

JUDGEMENT

(1.) K. K. GOEL died in a road accident on 26. 11. 1984. The appellants are the legal heirs who have been agitating their claim for compensation for the last 24 years.

(2.) LATE K. K. Goel was a passenger in a car being driven by one of his relations when the same was hit by a bus driven rashly, recklessly and negligently by respondent no. 1. D. T. C. , respondent No. 3, is the owner of the bus while respondent no. 4 is the insurance company. The de at the time of his death left behind his parents, wife and three daughters. The father passed away during the pendency of the petition and the appellants before us are the wife and the three daughters who are now major. The deceased was aged 36 years at the time of his death.

(3.) THE deceased was a government servant and working as an Inspector with the textile Committee on a salary of Rs. 3,200 per month in addition to other benefits. The Tribunal took the dependency amount at Rs. 2,200 per month and applied the multiplier of 22 to award a compensation of Rs. 5,80,800 apart from interest at 12 per cent per annum from the date of petition till realization of the amount.