SHASHI KHURANA Vs. KARAM CHAND

JUDGEMENT

(1.) THE appeal is for enhancement of compensation for death of a male aged 45 years. He was said to be engaged in business of selling washing soaps. The accident had taken place on 18.12.2002 and the claim was made by the widow and two children one was 20 years and another 15 years and the mother on a plea that the deceased was earning about Rs. 7000/ - per month.

(2.) CONSIDERING the fact that no evidence was brought for the income which he could have earned if he had been in the business, the Tribunal took the average income at Rs. 2500/ - per month. I retain the same but I will apply provision for future increase and rework the compensation by providing for compensation for loss of consortium, loss of love and affection and another heads. The claimants had also claimed Rs. 20,000/ - as funeral expenses which I will provide for as claimed. The various heads of claim are tabulated as under: -

(3.) THE award stands modified and the appeal is allowed to the above extent.