JASWINDER KAUR Vs. BINDER SINGH

JUDGEMENT

(1.) THIS appeal has been filed by the claimants for enhancement of compensation.

(2.) BRIEF facts are that on 8.7.2009 Gurmail Singh, since deceased, who was working as driver on a car, was returning from Mansa along with Satya Narain and at about 8.30 pm, when they reached near Sarban HP Station within the revenue limits of village Kotfatta, a Mahindera Pick -up Van, being driven by respondent No.1, came on wrong side of the road and struck against the car of the deceased. As a result of this accident, both the occupants of the car received injuries and Gurmail Singh succumbed to his injuries.

(3.) THE Tribunal held respondent No.1, driver of the offending vehicle, responsible for causing the accident. Monthly income of the deceased was assessed as Rs.4,000/ - and after deducting 1/3rd as personal expenses, annual dependency was assessed as Rs.32,000/ -. Multiplier of 11 was applied and the compensation assessed was Rs.3,52,000/ -. Besides this, a sum of Rs.5,000/ - was awarded as funeral expenses.