RATNI Vs. JOGA SINGH

JUDGEMENT

(1.) THE only charter of claim put forth in this case is that the compensation of Rs. 10,000/awarded by the learned Single Judge is on the lower side as deceased at the time of accident was only 15 years old. It can not he disputed particularly in view of the findings of the learned Single Judge that the deceased was working with one Bishan Dass. Though, the claimants claimed that he was getting salary of Rs. 300/- per month, it would not be unreasonable for us to assume that dependency was Rs. 150/- per month particularly when the income of the deceased was so small. Thus, even assuming it to be so, in the totality of the circumstances, the annual dependency of the appellants can not be less than Rs. 1800/- per annum.

(2.) KEEPING in view of the age of the deceased at the time of accident i. e. 15 years and other totality of circumstances, we are of the considered view that multiplier of 20 would be appropriate to arrive at a just compensation. Applying the said principle, we assess the compensation at Rs. 36,000/- and by rounding up the figure, we award an amount of Rs. 40,000/as compensation to the appellants, who are old parents of the deceased.