VEENA RANI Vs. AMIT RICE MILLS

JUDGEMENT

(1.) THIS is the claimants' appeal seeking modification of the award dated 24.01.2002 passed by the Motor Accident Claims Tribunal (here -in -after referred to as the Tribunal).

(2.) BACHAN Dass was a Process Server in the Civil Courts at Malerkotla, who died in a road side accident on 27.06.2000. His wife and children preferred a claim petition seeking compensation. The Tribunal took the income at Rs.6,486/ - per month and made a deduction of 1/3rd and calculated the compensation by applying the multiplier of 10 and awarded compensation of Rs.5,20,000/ -.

(3.) THE submission on behalf of the counsel appearing for the appellants is that no addition towards future prospects had been made and the multiplier applicable was 14 instead of 10 and since there were four dependents, the deduction should have 1/4th. It was also submitted that the Tribunal had failed to award compensation for the non -pecuniary heads i.e. funeral expenses, loss of consortium and loss of love and affection for the children.