GURDEV KUMARI Vs. SHAUKAT ALI

JUDGEMENT

(1.) THIS is an appeal directed by Gurdev Kaur mother, Sweety Rani wife and Varun @ Veenu son of deceased Sandeep Kumar Singla, who died in a motor vehicular accident.

(2.) THE learned Tribunal has partly accepted the claim petition and allowed a sum of Rs.2,90,000/ -. The income of the deceased was taken as Rs.3000/ - per month and 1/3rd amount was deducted in respect of personal expenses of the deceased. The dependency was taken as Rs.2000/ - per month and yearly dependency was taken as Rs.24,000/ -(Rs.2000x12). The age of the deceased on the date of accident i.e. on 6.5.2001 was 31 years and multiplier of 12 has been applied and in this manner the total amount calculated was of Rs.2,88,000/ -(24000x12). Another sum of Rs.2000/ - was allowed in respect of funeral expenses. In this manner a sum of Rsd.2,90,000/ -was granted. The present appeal has been directed for enhancement of compensation amount by the claimants.

(3.) I have heard leaned counsel for the parties and have gone through the records of the case with their able assistance.