AARTI AGGARWAL Vs. GULSHAN PATHAN & ORS

JUDGEMENT

(1.) The appellant has challenged the award of the Claims Tribunal whereby compensation of Rs. 11,94,380/- has been awarded to her. The appellant is seeking enhancement of the award amount.

(2.) The accident dated 21st June, 2003 resulted in the death of Nitu. The deceased was aged 24 years and was working as a telephone attendant with HCL Technologies Ltd. BPO Services at a monthly salary of Rs. 13,710/-. The deceased was survived by her mother who claimed compensation before Claims Tribunal.

(3.) The Claims Tribunal took the salary of the deceased as Rs. 13,710/- per month, deducted 50% towards her personal expenses and applied the multiplier of 13 according to the age of her mother to compute the loss of dependency as Rs. 10,69,380/-. The Claims Tribunal awarded Rs. 50,000/- towards loss of love and affection, Rs. 50,000/- towards loss of estate and Rs. 25,000/- towards funeral and transportation expenses. The total compensation awarded by the Claims Tribunal is Rs. 11,94,380/-.