KAMLA DEVI Vs. AGGARWAL DAAL UDYOG

JUDGEMENT

(1.) The present appeal has been filed by the claimants-appellants, seeking enhancement of the compensation awarded by the Learned Motor Accident Claims Tribunal, Rohtak ('the Tribunal', for brevity) against the impugned award dated 14.08.1999, on account of the death of Vijay Pal Singh, in a motor vehicular accident, which took place on 22.05.1998. The learned counsel for the appellants submits that the deceased was 48 years of age at the time of the accident. He was working as Head Constable with Haryana Police and as per salary 'slip Ex.P-7, he was drawing monthly salary at Rs. 7,273/-. But the learned Tribunal has assessed the dependency of the deceased at Rs. 4,500/- per month, which is on the lower side.

(2.) Learned counsel for the appellants further argued that the learned Tribunal has wrongly applied the multiplier of 10 instead of 13. He further argued that the learned Tribunal has wrongly deducted 1/3rd instead of 1/4th on account of his personal expenses, keeping in view the number of dependents six i.e. 4 minor daughters, widow and mother of the deceased.

(3.) The learned counsel for the appellants lastly argued that no compensation has been awarded towards future prospects, loss of consortium and loss of love and affection, care and guidance to the children and funeral expenses.