SUDESH KUMARI Vs. RAJINDER KUMAR

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 7,46,428/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 25th February, 1998 resulted in the death of Jai Parkash aged 28 years. The deceased was survived by his widow, two sons, a daughter and mother who filed the claim petition before the learned Tribunal.

(3.) THE deceased was working as a Constable with Delhi Police earning Rs. 5,225/-per month (Rs. 55,740/- per annum ). The learned tribunal took the income of the deceased for computation of compensation by taking the average of Rs. 55,740/- and Rs. 62,000/- which comes to Rs. 58,870/ -. The learned Tribunal deducted 1/3rd towards the personal expenses of the deceased and applied the multiplier of 18 to compute the loss of dependency at rs. 7,06,428/ -. Rs. 10,000/- has been awarded towards loss of consortium, rs. 10,000/- towards loss of love and affection, Rs. 10,000/- towards expectancy of life and Rs. 10,000/- towards funeral expenses. The total compensation awarded is Rs. 7,46,428/ -.