JAGAT SINGH Vs. JOGINDER SINGH AMRIK SINGH

JUDGEMENT

(1.) THIS is an appeal by the claimants seeking enhanced compensation for the loss suffered by them on account of the death of their sod Gursaran Singh.

(2.) GURSARAN Singh was killed in a motor accident on June 13, 1975; while travelling in the truck DHG-3620. It was the finding of the Tribunal that on the account of the rash and negligent driving of this truck, it went and fait into a military truck and it was in this accident that Gursaran Singh sustained injuries which proved fatal.

(3.) COMPENSATION payable here is governed by the principles as set out by the Full Bench in Lachhman Singh v. Gurmit Kaur 1979 P.L.R. 1. Keeping in view the relevant factors as mentioned therein it would be reasonable to assume that if the deceased had lived he would within a couple of years have got married and thereafter had a family to support. This is relevant for considering the amount that the deceased would have been able to spare for his parents. In the totality of the circumstances of the deceased and the claimants it would be reasonable to assume that the loss to the parents here was to the tune of Rs. 150/- per month. Taking 15 to be the multiplier, the amount payable to them as compensation would work out to Rs. 27,000/-. The compensation awarded to them is accordingly enhanced to this extent, which they shall be entitled to along with interest at the rate of 12 percent per annum from the date of the application to the date of the payment of the amount awarded.