SHARDABEN BALDEVBHAI KUVAD Vs. MUKESHBHAI MENANDBHAI MODHVADIYA (MER)

JUDGEMENT

(1.) Appellants are the original claimants. They have filed this appeal seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal by the impugned judgement and award dated 27.09.2017.

(2.) Brief facts are as under:

(3.) Baldevbhai was employed as Station Operator in GETCO. His salary slips for the months of May 2008 and November 2008 were produced. The Claims Tribunal took his income to be Rs. 12,801/- per month from his salary slip for the month of May 2008 produced at Exh 30. After deducting professional tax of Rs. 150/-, the Tribunal believed his monthly income to be Rs. 12,650/-, deducted 1/3rd for the personal expenditure and applied a multiplier of 14 to arrive at the dependency benefit of Rs. 18,41,840/-. The Tribunal further awarded Rs. 1,50,000/- under the conventional head and Rs. 1,38,000/- for his medical expenses and allowed total compensation of Rs. 21,34,840/-.