CHAMPA DEVI Vs. BIRENDRA BHAWSAAR

JUDGEMENT

(1.) THIS appeal is by the claimants for enhancement of the compensation.

(2.) FINDINGS regarding rash and negligent driving, accident and age of the deceased are not disputed. Argument is being raised only on the question of quantum of compensation.

(3.) IN the facts of the case it will be proper to apply multiplier of 17 to the figure of annual dependency of Rs. 10,000/- Claimants are entitled for Rs. 1,70,000/- towards compensation and further amount of Rs. 20,000/- on various heads like loss of consortium, funeral expenses, etc. and the compensation is determined at Rs. 1,90,000/-. Over the enhanced amount claimants will be entitled for interest at the rate of 7% from the date of appeal till final payment.