PARVATI DEVI MEHTA Vs. SURESH KUMAR

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 2,64,000 has been awarded to the appellants. THE appellants are seeking enhancement of the award amount.

(2.) ON 12.8.1988, the deceased Nathu Singh was walking on Shantipath when he was hit by TCR bearing No. DBR 3923 driven rashly and negligently by its driver. The deceased suffered injuries resulting in his death.

(3.) THE learned Tribunal has awarded compensation of Rs. 2,64,000 by taking monthly income of deceased at Rs. 3,000. V3rd of the income has been deducted for personal expenses of the deceased and the dependency of the appellants has been taken at Rs. 2,000 per month on which multiplier of 11 has been applied to compute total compensation at Rs. 2,64,000.