MADAN RAM Vs. HARBANS

JUDGEMENT

(1.) There is a delay of 82 days in filing the appeal. The same is prayed to be condoned. Learned counsel for respondent No. 3 had no objection to the same. Hence, the delay of 82 days in filing the appeal is condoned.

(2.) The respondents resisted the, claim petition. They have denied the averments of the claimants regarding the age, occupation and income of the deceased. They have denied the claimants to deserve a sum of Rs. 15 lakhs as compensation.

(3.) Learned Tribunal assessed a sum of Rs. 10,000/- as income of the deceased taking him as a skilled driver. He deducted 50% thereof in the name of personal and living expenses of the deceased and assessed a sum of Rs. 60,000/- as annual dependency of the claimants. Taking the age of the claimants at 57 years for the purpose of calculating the compensation, he took the multiplier of 9 and found a sum of Rs. 5,40,000/- as the amount lost by the claimants in the death of Prem Paswan.