INJORIA DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 2,60,120/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 20th January, 1996 resulted in the death of Rattan Kumar yadav. The deceased was survived by his widow and mother who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged 25 years at the time of the accident and was selling fruits/vegetable at shop No. 5, Okhla Mandi earning Rs. 4,500/- per month. Since there was no documentary evidence of income, the learned Tribunal took the minimum wages of Rs. 1,545/- per month, deducted 1/3rd towards personal expenses and applied the multiplier of 17 to compute the loss of dependency at Rs. 2,10,120/ -. Rs. 5,000/- has been awarded towards funeral expenses, Rs. 25,000/- towards loss of love and affection and rs. 20,000/- towards loss of consortium. The total compensation awarded is rs. 2,60,120/ -.