ORIENTAL INSURANCE COMPANY Vs. URMILA DINKAR

JUDGEMENT

(1.) The appeal has been preferred by the insurer assailing the quantum of compensation awarded by the Tribunal, whereas claimants have come up in the cross-objections for enhancement of compensation.

(2.) Deceased Maheshchand Dinkar was a Patwari aged 35 years. He was working in the Revenue Department of State of M.P. He was earning emoluments at Rs. 5,734/- per month. However, considering the future prospects of promotion etc. the Tribunal assessed the income of the deceased at Rs. 7,000/- per month i.e. Rs. 84,000/- per annum and deducting ?rd towards self expenses, the loss of dependency was calculated at Rs. 56,000/- per annum and applying the multiplier of 17 and granting an amount of Rs. 10,000/- towards various customary heads the total compensation of Rs. 9,62,000/- has been awarded.

(3.) Dissatisfied thereby, the appeal has been preferred by the insurer. The claimants have come up by way of filing cross-objections for enhancing the compensation on the ground that deceased had six dependents on his earning consequently th of the income of deceased could have been deducted towards self-expenses of the deceased instead of ?rd amount deducted by the Tribunal.