RELIANCE GENERAL INSURANCE COMPANY LTD Vs. NARESH MANDAV

JUDGEMENT

(1.) The accident dated 15th April, 2015 resulted in the death of Deepak Kumar Mandav. The deceased was aged 25 years at the time of the accident and was working as a Manager with AMP Motors earning Rs.40,000/- per month at the time of the accident. The deceased was survived by his parents who filed application for compensation before the Claims Tribunal.

(2.) The Claims Tribunal took the income of the deceased as Rs.31,770/- per month, deducted 50% towards personal expenses and applied the multiplier of 18 to compute the loss of dependency as Rs.34,31,160/-. The Claims Tribunal awarded Rs.1,00,000/- towards loss of love and affection, Rs.25,000/- towards loss of estate and Rs.25,000/- towards funeral expenses. Total compensation awarded is Rs.35,81,160/-.

(3.) Learned counsel for the appellant in MAC APP.334/2018 urged at the time of the hearing that the Claims Tribunal has not considered future prospects @ 50% while computing the compensation.