B JAYASRI Vs. S ASHOK

JUDGEMENT

(1.) Challenging the award of Rs. 22,20,912/- for the death of one Srinivasa Rao in the motor accident that occurred on 22.12.2010, the Claimants are on appeal seeking enhanced compensation.

(2.) It is not in dispute that the said Srinivasa Rao was employed as a Commandant in the C.I.S.F., at the time of the accident. His salary slip has been produced to show that he was drawing a salary of Rs. 25,395/-. The Tribunal, accepting the said salary slip, reduced the same to Rs. 21,776/- after deducting the transportation allowance and ration money. The Tribunal has further deducted a sum of Rs. 4,000/- towards income tax and one-third towards the personal expenses of the deceased. Thus, the Tribunal, applying the multiplier of '14', arrived at the compensation towards loss of dependency at Rs. 19,90,912/- (Rs.17776 x 2/3 x 12 x 14). The Tribunal further awarded a sum of Rs. 50,000/- for loss of consortium to the wife, Rs. 50,000/- each to the appellants 1 to 3 for loss of love and affection. Rs. 25,000/- was awarded towards funeral expenses and Rs. 5,000/- towards transportation.

(3.) We have heard Mr.K.S.V.Prasad, learned counsel for the appellants-Claimants and Mrs.R.Sree Vidhya, learned counsel for the second respondent-Insurance Company. Notice to the respondents 1 & 3 was waived.