PRABHASINI DAS Vs. DHANI NAYAK

JUDGEMENT

(1.) This appeal is in challenge of the award dated 26.02.2011 made by the learned Additional District Judge - cum -3rd M.A.C.T., Rayagada in M.A.C. No.7 of 2010.

(2.) The claimants being the appellants have sought for enhancement of the amount of compensation awarded by the learned Tribunal.

(3.) Accepting the age of the deceased to be within the age group of 32 -35, learned Tribunal has applied the multiplier of 16 and then, determining the deceased's monthly income at Rs.3,000/ - against the claimants' assertion that it was Rs.5,400/ -, learned Tribunal after deducting 1/3rd of the monthly income towards his personal expenses has awarded compensation of Rs.3,84,000/ - besides granting Rs.2,000/ - towards funeral expenses and Rs.10,000/ - towards loss of consortium.