SURJIT KAUR Vs. JAGMIT SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of afore -mentioned four FAOs No. 1172 -75 of 1998 arising out of the same accident.

(2.) LEARNED Tribunal has taken the income of the deceased as Rs.4000/ - per month and the dependency has been taken as Rs. 21,000/ - per annum and multiplier of 5 has been applied. Another sum of Rs.10,000/ - has been allowed in respect of loss of expectancy of life and in this manner, a sum of Rs.1,15,000/ - was allowed as compensation.

(3.) LEARNED counsel for the appellants has submitted that income of Rs.4000/ - per month is on lower side. The claimants have pleaded the income of the deceased as Rs.10,000/ - per month. The deceased was likely to go to Canada as he was married to a Canadian girl few days before the accident. So, the income should have been taken as Rs.10,000/ - per month.