DARSHNA DEVI AND ORS Vs. SATBIR SINGH

JUDGEMENT

(1.) This is an appeal directed by Darshna Devi-widow, Yogesh, Parvesh - minor sons, Kela Devi-mother and Sat Narayan - father of deceased Surinder, who died in a motor vehicular accident.

(2.) Learned Tribunal after adjudication, accepted the claim petition and allowed a sum of Rs. 3,60,600/-. The income of the deceased was taken as Rs. 2,700/- per month. 1/3rd amount was deducted on account of personal expenses of the deceased. In this manner, the monthly dependency was taken as Rs. 1,800.- per month and the annual dependency was taken as Rs. 21,600/- (1800 X 12). The age of the deceased was taken as 28 years and multiplier applied by the Tribunal was 16. So, in this manner, the amount was calculated as Rs. 3,45,600/- ( 21,000 X 16 ). Another amount of Rs. 15,000/- was granted on account of last rites of the deceased and loss of estate etc. The total amount in this manner was calculated as Rs. 3,60,600/-. The liability to pay the said amount was held that of respondents No. 1 and 2 to the extent of 50% and respondents No. 5 and 6 to the extent of remaining 50%. Respondents No. 4 and 7 were, however, exonerated.

(3.) Feeling dissatisfied with the above said award, the present appeal has been filed for enhancement of compensation.