PUSHPA Vs. KALU KHAN

JUDGEMENT

(1.) With the consent of the parties matter heard finally.

(2.) Learned Counsel for the appellants submit that in the death case of Krishanpal Singh, who was the husband of the appellant No. 1 and father of the appellant Nos. 2 to 4 died on 8-2-2006. The Claims Tribunal by impugned award partly allowed the claim petition filed by claimants as stated supra and awarded a sum of Rs. 10.90.000/-. breakup of which is as under:-- <FRM>JUDGEMENT_134_MPHT2_2012_1.html</FRM>

(3.) Learned Counsel for the appellants submit that deceased was Sub-Engineer in Water Resources Department, whose salary was Rs. 14,747/- per month. Learned Tribunal taken into consideration salary of Rs. 15,000/- per month and after deduction of 10% towards income tax the net income of deceased was assessed @ Rs. 13,500/- out of which 1/3rd has been deducted towards personal expenses and multiplier of 10 was applied. It is submitted that learned Tribunal has not taken into consideration rise in salary which Govt. Employee gets in due course and has not considered future prospects for which reliance is placed on a decision in the matter of K.R. Madhusudhan Vs. Administrative Officer., 2011 ACJ 743.