SUBE SINGH Vs. SHYAM SINGH (P&H)

JUDGEMENT

(1.) This is the claimant's appeal seeking enhancement in the award dated 19.07.2011 passed by the Motor Accident Claims Tribunal, Rewari (here-in-after referred to as the Tribunal).

(2.) Ajit Singh met with an accident on 22.09.2009. The accident proved fatal. The parents filed a petition seeking compensation. They were in the age group of 40 - 45. The income of the deceased was taken as L 4,200/- per month and after making a deduction of 50%, the calculations were made taking the income to be L 2,100/- per month. After applying the multiplier of 15, taking the age of the parents into consideration, an amount of L 5,000/- was added towards funeral expenses and a total compensation of L 3,83,000/- was awarded to be paid jointly and severely by the respondents with the interest @ 6% per annum.

(3.) The counsel for the appellants has urged that the monthly income of a unskilled labourer was more than L 5,000/- in the year 2013 and the income assessed is on the lower side. It was contended that only an addition of 30% had been made towards future increase which should have been 50% and no amount has been awarded for love and affection and the deceased was only 23 years old and the multiplier of 18 should have been applied.