FATEH MOHAMMAD AND ANR. Vs. JAKIR AND OTHERS

JUDGEMENT

(1.) CM No. 19714-CII of 2013

(2.) In view of averments made in the application, the same is allowed and delay in filing the instant appeal is condoned.

(3.) A glance at the afore-said award transpires that learned Tribunal has assessed the income of deceased to the tune of Rs. 4000.00 per month, allowed deduction to the extent of 50% in consideration to the expenses which the victim would have incurred towards maintaining himself, had he been alive; adopted a multiplier of 13 keeping in view the age of parents of the deceased in the age group of 40 to 50 years and assessed the loss of dependency to the tune of Rs. 3,12,000.00. Apart from this a sum of Rs. 10,000.00 was awarded on account of funeral expenses and making total compensation to the tune of Rs. 3,22, 000.00.