DROPDI DEVI Vs. AMARJEET SINGH

JUDGEMENT

(1.) This appeal is directed against an award granting compensation on death of the son of the appellants aged about 23 years.

(2.) In this case the deceased was a licensing agent and was doing some other work of LIC and thus he was earning Rs. 4000.00 per annum. The learned Tribunal assessed the dependency at Rs. 1500.00 per month; applied 16 years multiplier; calculated Rs. 2,88,000.00 as compensation; added Rs. 10,000.00 on account of loss of expectancy of life and Rs. 3,000.00 on conveyance and funeral and other religious ceremonies of the deceased son; thus awarded a sum of Rs. 3,01,000.00 as compensation.

(3.) Feeling aggrieved, the present appeal has been filed.! have heard the learned counsel for the appellant as well as the counsel for the respondent.