BARNABAS YUHANNA Vs. NARAYAN CHAUDHARY

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 8,42,000/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 5th June, 2004 resulted in the death of Ashok Masih aged 25 years at the time of the accident. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE deceased was working as Technician (Radio of 4 therapy) Grade II with AIIMS and was earning Rs. 12,053/- per month. The learned Tribunal deducted 1/2 towards the personal expenses of the deceased and applied the multiplier of 11 considering the age of the father to be 54 years and the age of the mother to be 51 years. The loss of dependency was computed at Rs. 7,92,000/ -. Rs. 15,000/- has been awarded towards loss of estate, rs. 25,000/- towards loss of love and affection and Rs. 10,000/- towards funeral expenses. The total compensation awarded is Rs. 8,42,000/ -.