REGENT COMPUTRONICS PVT. LTD.

GOWRI Appellant

V/S

I V Parthasarathy And Another Respondents

Referred Judgements :-

R.V. WILKES [REFERRED]
RELIANCE AIRPORT DEVELOPERS PVT. LTD. V. AIRPORTS AUTHORITY OF INDIA [REFERRED]
TAMIL NADU STATE TRANSPORT CORPORATION V. VASANTHA AND ORS. [REFERRED]
NATIONAL INSURANCE CO. LTD. V. M. JAYAGANDHI [REFERRED]
TAMIL NADU STATE TRANSPORT CORPORATION V. SAROJA AND ORS. [REFERRED]
SHEIKHUPURA TRANSPORT CO LIMITED VS. NORTHERN INDIA TRANSPORT INSURANCE CO [REFERRED]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED]
UNITED INDIA INSURANCE COMPANY LIMITED VS. NARENDRA PANDURANG KADAM [REFERRED]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED]
BANARSI VS. RAM PHAL [REFERRED]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED]
UNION OF INDIA VS. KULDEEP SINGH [REFERRED]
NATIONAL INSURANCE COMPANY LIMITED VS. KESHAV BAHADUR [REFERRED]
FAKEERAPPA VS. KARNATKA CEMENT PIPE FACTORY [REFERRED]
AERO TRADERS P LTD VS. RAVINDER KUMAR SIRI [REFERRED]
NEW INDIA ASSURANCE CO LTD VS. CHARLIE [REFERRED]
ORIENTAL INSURANCE CO LTD VS. R SWAMINATHAN [REFERRED]
ORIENTAL INSURANCE COMPANY LTD VS. JASHUBEN [REFERRED]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED]
NIZAM INSTITUTE OF MADICAL SCIENCES VS. PRASANTH S CHANANKA [REFERRED]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED]
MANAGING DIRECTOR THANTHAI PERIYAR TRANSPORT CORPN VS. SUNDARI AMMAL [REFERRED]
MANAGING DIRECTOR ANNAI SATHIYA TRANS CORPN LTD VS. JANARDHANAM [REFERRED]
MUNICIPAL BOARD VS. HARILAL [REFERRED]
MANAGING DIRECTOR (METRO), PALLAVAN TRANSPORT CORPORATION LTD. VS. KALAVATHY [REFERRED]

JUDGEMENT

(1.) In an accident which occurred on 26-01-1996, one Mr. Sastivel, son of the appellant died. He was stated to have completed Diploma in Civil Engineering and working in a private courier. According to the appellant, he earned L 200/- per day.

(2.) Having regard to the Provisional National Trade Certificate, Ex.A9, that the deceased was a trained Draftsman (Civil) and also oral the testimony of PW2, to prove that he was employed in Ellon Couriers & Cargo (P) Ltd., and paid a sum of L 1,950/-, the claims tribunal by fixing the above said monthly income and after deducting L 950/- (50% of his income) towards personal and living expenses of the deceased and by applying '8' multiplier upto the age of marriage, has computed the loss of contribution to the family at L 96.000/- ( L 10,000/- x 12 x 8). Thereafter, the tribunal, on the premise that the contribution to the family, would be reduced after marriage, further reduced 50% of the contribution i.e. at L 500/- per month (from L 1,000/-, already taken for computing loss of contribution, prior to marriage) and computed the loss of contribution for the remaining period of 10 years at L 60.000/- ( L 500/- x 12 x 10) and by the application of different income, prior and after marriage arrived at a total compensation of L 1,56.000/-, towards loss of contribution to the family.

(3.) In addition to the above, the tribunal has awarded L 25,000/- under the head loss of love and affection, mental agony and support and L 4,000/- towards funeral expenses. Altogether the tribunal has awarded L 1,85,000/- as compensation under three heads as hereunder : Loss of contribution to the family L 1,56,000/- Loss of love and affection, mental agony and support L 25,000/- Funeral expense L 4,000/-

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GOWRI Vs. I V PARTHASARATHY AND ANOTHER

Referred Judgements :-

JUDGEMENT

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