NATIONAL INSURANCE CO LTD Vs. MADHUBALA

JUDGEMENT

(1.) THE appellant has challenged the award dated 15.10.2007 passed by learned Tribunal whereby the compensation of Rs. 10,69,200 has been awarded to respondent Nos. 1 to 6.

(2.) ON 18.3.2003, the deceased Vijay was sitting on the pillion of motor cycle No. DL 4S-Y 6343 near Rao Tula Ram Marg when the driver lost control of the motor cycle and hit against the pavement resulting in death of Vijay.

(3.) RESPONDENT No. 1, wife of the deceased, appeared in the witness-box before the learned Tribunal as PW 1 and proved the age and income of the deceased. She deposed that the deceased was aged 30 years at the time of death and was working with National Insurance Co. Ltd. earning Rs. 4,393.62 per month. She further deposed that the deceased left behind two daughters aged five and eight years, one son aged four years and parents besides herself who were dependent on the deceased. The wife also produced the original salary slips Exh. PW1/5 and Exh. PW1/6.