RAMGOPAL AND OTHERS Vs. PANCHAM SINGH AND OTHERS

JUDGEMENT

(1.) Dissatisfied with the quantum of compensation awarded in lieu of death of Hariom Kushwaha, claimants who are parents and brother and sister of the deceased have filed this appeal for enhancement of compensation.

(2.) The Tribunal on the findings that the deceased was unmarried, 20 years' of age, was earning Rs.2,100/- per month, applied the multiplier of 15 and after deducting 1/3rd which the deceased ought to have been spending on himself, found the loss of dependency at Rs. 2,52,000/-. That, by adding Rs. 6,500/- towards expenses for last rites, conveyance and loss of estate awarded the compensation of Rs. 2,58,500/-.

(3.) Besides aggrieved as to determination of income, it is contended that the Tribunal erred in applying the multiplier of 15 in place of 18 and by not taking into consideration the future prospects and in respect of other heads also, it is urged that the compensation granted is on the lower side.