RADHA KRISHAN WADHWA Vs. KUSUM WADHWA & ANR

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs.51,96,200/- has been awarded to respondents no.1 to 3.

(2.) The accident dated 31st August, 2015 resulted in the death of Krishan. The deceased was aged 52 years and was working with Seeds Corporation Ltd. and was earning Rs.43,332/- per month. The deceased was survived by his widow, daughter and son who claimed compensation before the Claims Tribunal.

(3.) The Claims Tribunal took the income of the deceased as Rs.43,332/- per month, added 15% towards future prospects, deducted 1/3rd towards his personal expenses and applied the multiplier of 11 to compute the loss of dependency as Rs.46,71,189.60. The Claims Tribunal awarded Rs.3 lakh towards loss of love and affection, Rs.1 lakh towards loss of consortium, Rs.1 lakh towards loss of estate and Rs.25,000/- towards funeral expenses. The total compensation awarded is Rs.51,96,200/-.