PUSHP LATA SHARMA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,32,000/- has been awarded to the appellant.

(2.) THE accident dated 9th November, 1991 resulted in the death of Manoj Sharma. The deceased was survived by his mother who filed the claim petition before the learned Tribunal.

(3.) THE deceased was aged 24 years at the time of the accident. The deceased was unmarried. The father of the deceased had pre-deceased him. The deceased was working as a captain with Hotel Dawat, Delhi and was earning Rs. 3,100/- per month. However, the learned Tribunal took the minimum wages into consideration and after taking into consideration the future prospects and deducting 1/3rd towards personal expenses, the dependency of the appellant was taken to be Rs. 1,000/- per month. The learned Tribunal applied the multiplier of 11 to compute the loss of dependency at Rs. 1,32,000/ -. No compensation was awarded towards loss of love and affection, loss of estate and funeral expenses.