DULARI Vs. BABLU

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,90,232/- has been awarded to the claimants. The appellants seek the enhancement of the award amount.

(2.) THE accident dated 7th May, 2005 resulted in the death of Upender. The deceased was survived by his widow, three sons and a daughter who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged about 30 years at the time of the accident and was running a shop earning Rs. 6,000/- per month. However, in the absence of sufficient proof of income, the learned Tribunal took the minimum wages of Rs. 3044. 90 for an unskilled worker and computed the compensation after deducting 1/4th towards personal expenses of the deceased and applying the multiplier of 17. Rs. 10,000/- has been awarded towards loss of consortium, Rs. 2,000/- towards funeral expenses and Rs. 12,500/- towards loss of estate and love and affection. The total compensation awarded by the learned tribunal is Rs. 4,90,232/ -.