RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MEENA

JUDGEMENT

(1.) By consent, the appeal is taken up for hearing at the stage of admission itself.

(2.) Since the appeal is preferred only against the quantum as against the liability, the said issue alone is taken up for consideration.

(3.) For the death of the deceased, who was aged about 44 years at the time of accident, the claimants consisting of three minor children, widow and the parents have filed the claim petition, seeking compensation. The deceased was working as Junior Engineer in Integral Coach Factory, Chennai and as per Ex.P6, he was receiving gross salary of Rs. 18,498.00 per month. The Tribunal adopted the multiplier of 14 and made deduction of ?th amount towards the personal expenses of the deceased. A sum of Rs. 10,000.00 was added towards funereal expenses. After awarding further amounts under other heads, a total sum of Rs. 24,30,748.00 has been fixed as compensation payable with 7.5% interest per annum.