UNITED INDIA INSURANCE CO. LTD. Vs. KHASTI DEVI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 12,44,400/ - has been awarded to claimants/respondents No. 1 to 7.

(2.) THE accident dated 24th November, 2004 resulted in the death of Khem Singh. The deceased was survived by his widow and six daughters who filed the claim petition before the learned Tribunal.

(3.) THE amount awarded by the learned Tribunal is on a lower side. According to the recent judgment of the Hon'ble Supreme Court in the case of Sarla Verma v. Delhi Transport Corporation : 2009 (6) Scale 129, the appropriate multiplier at the age of 47 years is 13 and the appropriate deduction towards the personal expenses of the deceased who has left behind more than six dependants is 1/5th. The learned Tribunal has also not awarded any compensation towards loss of love and affection and loss of estate.