NAFE SINGH KHATRI Vs. SUKHDEV SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,60,704/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 18th April, 1997 resulted in the death of Sanjay Khatri aged 22 years. The deceased was survived by his parents and a brother who filed the claim petition before the learned Tribunal.

(3.) IN the claim petition, it was stated that the deceased was doing part time job with Prince Ceramic Decor and was earning rs. 3,500/- per month. The deceased was also simultaneously studying and was also serving in the factory of his brother, Gulab Singh. However, since there was insufficient evidence of income, the learned Tribunal took the minimum wages of Rs. 2,232/- per month and considering the increase on account of inflation and price index, the loss of income was taken to be Rs. 3,348/- per month. The loss of dependency of the parents was taken to be 1/3rd and the multiplier of 12 was applied to compute the loss of dependency at rs. 1,60,704/ -. No amount has been awarded for loss of love and affection, loss of estate and funeral expenses.