INDER PAL SIKKA Vs. CHAJU RAM

JUDGEMENT

(1.) The parents of deceased Richa Sikka aged 22 years have preferred the present appeal aggrieved by the quantum of compensation fixed by the Tribunal.

(2.) Based on the materials produced by by the claimants, the Tribunal has fixed the salary of deceased Richa Sikka at Rs. 13,000/- per month. The father of the deceased was 55 years and the mother of the deceased was 48 years at the time when the accident took place. Their average age was taken by the Tribunal for applying the multiplier of '11' to arrive at the loss of dependency. But the Tribunal having observed that some amount would have been spent towards marriage of the deceased, had she survived, by the parents, awarded a sum of Rs. 5 lacs.

(3.) Learned senior counsel appearing for the appellants would submit that the age of the deceased which was lower, compared to the age of the claimants, should have been taken into consideration while applying the multiplier. It is his further submission that the reason assigned by the Tribunal for deducting some amount from out of the total compensation is not sound. He would also further submit that nothing was awarded towards transportation expenses, loss of estate and funeral expenses.