ASHOK KUMAR RAI Vs. VEERAMMAL & ORS

JUDGEMENT

(1.) Impugned Award of 11th march, 2014 grants compensation of Rs. 3,74,025/- with interest @9% p.a. to respondents-claimants on account of death of one Veera Swami, aged 56 years, in a vehicular accident on 20th April, 2010. The facts, as noted in the impugned Award by learned Motor Accidents Claims Tribunal (hereinafter referred to as the "Tribunal") are as under:-

(2.) On the strength of evidence of appellant and wife of deceased, impugned Award has been rendered. The breakup of compensation awarded by the Tribunal is as under:-

(3.) The Tribunal in the impugned Award has assessed the income of deceased as Rs. 1,500/- p.m. and has deducted 1/4th towards personal expenses of deceased and addition of 15% towards "future prospects" has been made by the Tribunal and by applying multiplier of 09, loss of dependency has been assessed at Rs. 1,39,725/-/.