SUNITA DEVI Vs. PALA RAM

JUDGEMENT

(1.) THE appeal is for enhancement of compensation for death of a male aged 22 years. The claimants were widow and father of the deceased. The Tribunal took the income at Rs. 2100/ - per month and assessed a compensation of Rs. 3,12,000/ -. I will retain the income as assessed but I will make provision for prospect of future increase and also additional amounts for the conventional heads as provided in some of the decisions of the Supreme Court. I will rework the compensation and tabulate the same as under: -

(2.) THE total compensation payable shall be Rs. 5,66,100/ - and the additional compensation over what has already been provided by the Tribunal shall also attract interest @7.5% from the date of petition till the date of payment. The compensation assessed shall be distributed between the widow and father in the ratio of 75:25 having regard to the fact that the loss of consortium which adds to the aggregate shall be paid only to the wife and not to the father. The father is also not a legal heir but he was said to be a dependent. The provision for 25% of the amount shall be taken as appropriate and just. The liability shall be in the same manner as determined by the Tribunal.