ROHIMA KHATOON Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 90,000 has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) The accident dated 12th May, 1983 resulted in the death of Fazlue Rehman. The deceased was survived by his widow and four minor children who filed the claim petition before the learned Tribunal.

(3.) The deceased was aged 30 years at the time of the accident and was earning Rs. 20 per day. The learned Tribunal took the income of the deceased to be Rs. 500 per month and deducted l/4th towards the personal expenses and applied the multiplier of 20 to compute the loss of dependency at Rs. 90,000. No amount has been awarded towards loss of consortium, loss of love and affection, loss of estate and funeral expenses. No interest has been awarded by the learned Tribunal from the date of filing of the petition till the date of award.