SANTHI Vs. SIVAMURUGHAN

JUDGEMENT

(1.) Chandrasekar, aged 33 years, had been working as a cook-cum-waterman in a Government Primary Health Center, Siruvalur, earning a sum of Rs.4,672/- per month, died in an accident that took place on 30.12.2001, involving the vehicle bearing Registration No.TN33-N-1194. The wife, son and the parents filed the claim petition for compensation, claiming a sum of Rs.10,00,000/-.

(2.) The Tribunal, on materials placed before it, has chosen to award a sum of Rs.2,49,800/- as compensation. The following are the break up details:-

(3.) While assessing the loss of dependency, the Tribunal has taken the age of the deceased at 33. A salary certificate has been filed to show the income of the deceased. As per Ex.A-8, salary certificate, the total salary i.e., gross salary is Rs.4,672/- and the deduction shown under various heads comes to Rs.910/-. The carry home salary is Rs.3,762/-. The Tribunal has made an observation that from the net salary payable, the deceased would have spent some amount towards the personal expenses and the contribution to the family would be Rs.1,200/-. Adopting the multiplier of '17', the loss of dependency has been quantified at Rs.2,44,800/-.