SHARMILA Vs. ZUBER ALAM

JUDGEMENT

(1.) THE appellants have challenged the award of learned Tribunal whereby compensation of Rs. 12,62,800 has been awarded to the appellants. THE appellants seek enhancement of the award amount.

(2.) THE accident dated 9.6.2006 resulted in the death of Ashok Kumar Dagar. THE deceased was aged 36 years at the time of the accident and was working as clerk with Central Jail, Ambala earning Rs. 7,100 per month. THE learned Tribunal added 50 per cent income towards the future prospects, deducted 1/3rd towards personal expenses and applied the multiplier of 14 to compute the loss of dependency at Rs. 11,92,800. Rs. 10,000 has been awarded towards funeral expenses, Rs. 30,000 towards loss of consortium and Rs. 30,000 towards loss of love and affection. THE total compensation awarded is Rs. 12,62,800.

(3.) THE appeal is allowed and the award amount is enhanced from Rs. 12,62,800 to Rs. 15,07,750 along with interest at the rate of 7 per cent per annum from the date of filing of the petition till payment.