SAKUNDHALA Vs. M. ARUNA

JUDGEMENT

(1.) The mother of the deceased is the appellant in this appeal. She has filed this appeal for enhancement of compensation awarded by the Tribunal in the impugned Judgment and decree dated 14.11.2019.

(2.) By the impugned Judgment, the Tribunal has awarded a sum of Rs.12,40,180/- as detailed below;

(3.) The learned Counsel for the appellant submits that the Tribunal has committed in error in adopting net income of the deceased for computing the compensation towards loss of dependency. The learned Counsel further submits that as per the decision of the Hon'ble Supreme Court in Sarla Verma (Smt) and Others Vs. Delhi Transport Corporation and Another,2009 6 SCC 12, the deduction towards personal expenses could have been only 1/3 and not 50% and therefore, he prays for enhancement of the compensation awarded by the Tribunal.