SANTRA DEVI Vs. RAJINDER SINGH YADAV

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,71,970/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 20th February, 2003 resulted in the death of Mahinder singh. The deceased was survived by his widow, two sons, two daughters and mother who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged 50 years at the time of the accident and was working as a security guard earning Rs. 4,500/- per month. However, in the absence of any documentary evidence of income, the learned tribunal took the minimum wages of Rs. 2,785/- per month into consideration, deducted 1/3rd towards personal expenses of the deceased and applied the multiplier of 13 to compute the loss of dependency at Rs. 4,34,460/ -. Rs. 10,000/- has been awarded towards loss of consortium, Rs. 10,000/- towards loss of love and affection, Rs. 10,000/- towards loss of expectancy of life, rs. 4,000/- towards funeral expenses and Rs. 3,510/- towards medical expenses. The total compensation awarded is Rs. 4,71,970/ -.