ORIENTAL INSURANCE CO LTD Vs. VED PRAKASH MADAN

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 16,08,928/- has been awarded to respondent No. 1.

(2.) THE accident dated 13th January, 2006 resulted in the death of Rakesh Madan. The deceased was survived by his father who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged 27 years at the time of the accident and was working as Senior Supervisor (Production) with M/s Accmee Chemicals at a salary of rs. 11,000/- per month. The learned Tribunal deducted 1/3rd towards the personal expenses of the deceased and applied the multiplier of 18 to compute the loss of dependency at Rs. 15,83,928/ -. Rs. 5,000/- has been awarded towards the funeral expenses and Rs. 20,000/- towards loss of love and affection. The total compensation awarded is Rs. 16,08,928/ -.