DAMANJIT KAUR Vs. RINKU KUMAR

JUDGEMENT

(1.) There is a delay of 8 days in filing and delay of 42 days in re-filing the present appeal.The Same Stands Condoned on the grounds mentioned in the application.

(2.) This is an appeal directed by widow, minor son and parentsof Gurtej Singh - deceased, who died in a motor vehicular accident.

(3.) The Tribunal accepted the claim petition and allowed a sum of Rs. 3,90,000/- as compensation. The income of the deceased was taken as Rs. 3,000/- per month and the annual income was taken as Rs. 36,000/- (3000 X 12). After deducting 1/3rd on account of personal FAO No. 4849 of 2009 -2- expenses of the deceased, the annual dependency was taken as Rs. 24,000/-. The deceased was aged 23 years and multiplier of 15 was applied. In this manner, the amount of compensation was calculated as Rs. 3,60,000/- (24,000 X 15). Another sum of Rs. 20,000/- was allowed on account of loss of consortium and Rs. 10,000/- was allowed on account of funeral expenses, last rites etc.