VEENA MALHOTRA Vs. JITUMANI KAKATI

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 5,25,000/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 15th March, 2004 resulted in the death of Anil Kumar malhotra. The deceased was survived by his widow, two sons and father who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged about 44 years at the time of the accident and was running a coaching center earning Rs. 50,000/- per annum. The learned Tribunal deducted 1/3 rd towards the personal expenses of the deceased and applied the multiplier of 15 to compute the loss of dependency to be Rs. 5,02,500/ -. Rs. 12,500 has been awarded for loss of consortium and Rs. 10,000/- has been awarded for funeral expense. The total compensation awarded is Rs. 5,25,000/-