U.P. STATE ROAD TRANSPORT Vs. SADHANA DEVI

JUDGEMENT

(1.) THE appellant feels aggrieved by the award of an amount of Rs. 4,42,000/ - as compensation to the claimants on account of the untimely death of Sri Chetanya Swaroop, the husband of claimant No. 1 and father of claimant Nos. 2 and 3 who are minor children, aged about 35 years in the accident involving the offending motor vehicle, a Roadways Bus.

(2.) IT is not disputed that Sri Chetanya Swaroop was travelling in a Jeep which collided with Roadways Bus No. U.P. 75/7721 causing his instantaneous death. The claimants had come up with the case that the said Jeep had collided with the offending bus and Sri Chetanya Swaroop received fatal injuries and died on the spot. The deceased was getting total salary of Rs. 4,666/- per month and his basic pay was Rs. 3,200/- per month.

(3.) IN this connection, it may be noticed that the Tribunal proceeded to calculate the income of the deceased on the basis of his pay as Rs. 38,400/- per annum. The extent of dependency was found to be Rs. 25,600/- per annum and multiplier of 17 was rightly applied.