KRISHNA AND ORS Vs. DINESH KUMAR AND ORS

JUDGEMENT

(1.) The application stands allowed for the reasons mentioned in the application and delay of 269 days in filing the appeal stands condoned.

(2.) This is an appeal directed by widow and three children of deceased Krishan Chand, who died in a motor vehicular accident.

(3.) The Tribunal, after adjudication, accepted the claim petition and allowed a sum of Rs. 3,22,000/-. The income of deceased was taken as Rs. 3000/- per month. The dependency was taken as Rs. 2000/- per month, after deducting 1/3rd on account of personal expenses incurred by the deceased for his maintenance. The yearly dependency was taken as Rs. 2400/-. The age of the deceased was taken as 45 years and multiplier of 13 was applied by the Tribunal.