VEENA SHARMA Vs. HEMU

JUDGEMENT

(1.) THE said judgment is challenged by the claimants on the ground that the compensation is low. The fact that the deceased died in a motor accident involving vehicle bearing No. MP-04/W 0051 which is insured with the third respondent, is not disputed. The only question that arises for consideration is whether is compensation is to be increased. The claimants' have established that the deceased was a Government servant with an income of Rs. 5,143/- per month. It is appropriate to deduct Rs. 1,643/- towards income tax, profession tax and personal and living expenses of the deceased. Thus, the contribution to the family is arrived at Rs. 3,500/- per month or Rs. 42,000/- per annum. As the deceased was 43 years old, a multiplier of 15 would be applicable. The total loss of dependency is Rs. 42,000 x 15 = Rs. 6,30,000/-. A sum of Rs. 12,000/- (comprising of Rs. 5,000/- for loss of consortium, Rs. 5,000/- for loss of estate and Rs. 2,000/- towards funeral expenses) is added under conventional heads. The total compensation shall be Rs. 6,42,000/-.

(2.) IN view of the above, we allow the appeal in part on the following terms :