INSURANCE CO LTD Vs. SAROJ

JUDGEMENT

(1.) ALLOWED, subject to just exceptions.

(2.) BOTH CMs stand disposed of. 1. Issue notice to claimants/respondent Nos. 1 to 8 returnable on 15th september, 2009. 2. The LCR be requisitioned before the next date of hearing.

(3.) THIS case relates to the death of Raghubir Singh aged about 50 years. The deceased was survived by his widow, one son and six daughters who filed the claim petition before the learned Tribunal. The deceased was earning rs. 14,696/- per month at the time of the accident. The learned Tribunal has added 50% of the salary of the deceased towards the future prospects and deducted 1/4th towards the personal expenses of the deceased and applied the multiplier of 13 to compute the loss of dependency at Rs. 25,79,148/ -. Rs. 25,000/- has been awarded towards the loss of love and affection, funeral expenses and loss of estate. The total compensation was awarded at Rs. 26,04,148/.