SARLA DEVI Vs. ARVIND JAIN

JUDGEMENT

(1.) With the consent for learned counsel for the parties, the matter is finally heard.

(2.) Aggrieved with the quantum of compensation, the claimants have filed this Appeal for enhancement of compensation.

(3.) The undisputed facts are that the Claims Tribunal taking into consideration that the death of Ramprakash Bhadoriya was due to the accident caused on 31/08/2011 by the truck bearing registration No. M.P. 09/K.D. 257 And that the deceased was 41 years (his date of birth being 18/06/1971). He was employed as Head Constable, in receipt of Rs. 13,892/- net pay (gross pay being Rs. 21,222/-); had four dependents, determined the loss of dependency at Rs. 1,25,028/- per annum; and by applying the multiplier of 15, assessed the total loss of Rs. 18,75,420/- and added Rs. 34,500/- towards customary head, awarded Rs. 19,09,920/- towards compensation.