GHAN SHAM DASS Vs. SHANKER

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby the compensation of Rs. 2,04,600/-has been awarded by the learned Tribunal.

(2.) THE accident dated 19th November, 1991 resulted in the death of Radha Rani aged 41 years working as a midwife earning Rs. 1,500/- per month. The deceased was survived by her husband, two sons and a daughter who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal awarded Rs. 2,04,600/- to the claimants/appellant Nos. 1 to 4. The learned Tribunal took the income of the deceased at RS. 1,500/- per month. 30% was deducted towards the personal expenses of the deceased and the dependency of the appellants was taken to be rs. 1,050/- per month. The learned Tribunal assessed the value of services rendered by the deceased to her family at rs. 500/- per month. The total dependency per month was taken to be Rs. 1,550/- per month. The learned Tribunal applied the multiplier of 11 and the total compensation was computed at Rs. 2,04,600/ -.