SABO DEVI Vs. TARUN KUMAR

JUDGEMENT

(1.) THIS appeal has been filed by the claimants on the quantum of compensation contending that the assessment of compensation had wrongly been made on various counts particularly that the deceased was 47 years of age at the time of accident but his age had been taken to be 55 years by the Tribunal and secondly his income was not properly assessed by the Tribunal. Maman - deceased was working as Munshi/Clerk with a contractor. His age was indicated as 55 years in the claim petition. It was claimed that he was earning Rs. 6,000/ - per month. Maman died in an accident, which took place on 22.05.2008. Maman was sitting on his motorcycle bearing registration No. HR -06M -6599 and was talking to Rajesh Kumar when Tarun Kumar came on a motorcycle bearing registration No. HR -10J -0529 from Murthal side and struck the motorcycle into the stationary motorcycle. Maman fell down and suffered injuries on his forehead and legs. Maman's injuries led to his death.

(2.) THE claim petition was contested by the respondents, who raised pleas which were turned down.

(3.) THE next contention is regarding the multiplier. The multiplier of 11 has to be applied when the age of the deceased is between 51 to 55 years, which was properly applied in terms of Sarla Verma v. Delhi Road Transport Corporation, : (2009) 6 SC.