RAM MURTI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 1,40,280/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 10th March, 1985 resulted in the death of Suraj Bhan. The deceased was survived by his widow, three sons, one daughter and mother who filed the claim petition before the learned Tribunal.

(3.) THE Learned Counsel for the appellant submits that the personal expenses of the deceased be reduced from 1/3rd to 1/4th considering that the deceased left behind six dependents and the compensation be awarded for loss of consortium, loss of love and affection, loss of estate and funeral expenses.