DEVINDERA KUMARI AND ORS. Vs. DTC AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 96,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 8th October, 1985 resulted in the death of Ashok Kumar Sharma. The deceased was survived by his widow, one minor son, three minor daughters and mother.

(3.) THE learned Tribunal took the income of the deceased as Rs. 1,000/ - per month and deducted 1/3rd towards personal expenses and applied the multiplier of 12 to compute the loss of dependency as Rs. 96,000/ -. No compensation has been awarded to the appellants towards loss of consortium, loss of love and affection, loss of estate and funeral expenses.