DALJIT KAUR Vs. MAJOR SINGH

JUDGEMENT

(1.) I have heard the learned counsel for the parties and have gone through the record of this case.

(2.) AT one point of time the matter was referred to the Lok Adalat which had noticed that Shri Swaran Singh deceased was 38 years and he died in a vehicular accident. He was drawing a monthly salary of Rs. 9122/-. The Tribunal applied multiplier of 12. The Lok Adalat was of the view that multiplier of atleast 15 should have been applied in this case. Unfortunately, the matter could not be settled by the Lok Adalat on 23.5.1998 and the case was referred to the High Court for decision.

(3.) IT is further declared that out of the aforesaid awarded amount of Rs. 7,24,000/- a sum of Rs. 80,000/- shall be paid to the father of the deceased. Rest of the amount along with interest shall be distributed amongst the widow and two minor children of the deceased in equal shares. The amount falling to the share of the minors shall remain deposited in the Scheduled Bank till they attain the age of majority. With this modification in the amount of award, the appeal stands disposed of. The Insurance Company shall pay the amount of compensation within one months from the date of the receipt of the copy of this order. Dasti. Order accordingly.