NAREN GURUNG & ANR Vs. TABASSUM & OR

JUDGEMENT

(1.) The parties have challenged the award of the Claims Tribunal whereby compensation of Rs.17, 52, 500/- have been awarded to the legal representatives of late Mohd. Sahid @ Shyam ji.

(2.) On 28th June, 2017 at about 9.45 A.M., Mohd. Sahid @ Shyam ji and his friend Dalbir Singh were going to Chawri Bazar, Delhi on a motor cycle bearing No.HR 26 AS 4067 when they were hit by a mini bus bearing No.SK 04 B 0049 on Main Pusta Road, near Gamri, Delhi. The accident resulted in fatal injuries to Mohd. Sahid @ Shyam ji.

(3.) The deceased Mohd. Sahid @ Shyam ji was aged 44 years at the time of the accident and was working as a tailor. The Claims Tribunal took the minimum wages of Rs.13, 350/- in respect of an un-skilled worker as the income of the deceased, deducted 1/4th towards his personal expenses and applied the multiplier of 14 to compute the loss of dependency as Rs.16, 82, 100/-. The Claims Tribunal awarded Rs.40, 000/- towards loss of consortium, Rs.15, 000/- towards loss of estate and Rs.15, 000/- towards funeral expenses. The total compensation awarded is Rs.17, 52, 100/-.