SARLA RANI Vs. CHARAN SINGH

JUDGEMENT

(1.) THE appeal is filed for enhancement of the compensation granted to the appellants for the death of Sunder Lal in a motor vehicle accident, which had taken place on 13.8.2000.

(2.) THE Tribunal awarded an amount of Rs.2,52,000/ - on the basis of the income assessed at Rs.2100/ - per month. An amount of Rs.5000/ - was granted cumulatively for loss of consortium and funeral expenses.

(3.) LEARNED counsel for the appellants argued that the age of the deceased was wrongly calculated by the Tribunal from the evidence because it was mentioned that his widow stated that she was married to the deceased when she was 18 years old and her marriage lasted with him for about 12 years. He was about 1 -1/2 years older to her. In such event, the age of the deceased could not have been more than 40 years and rather it should have been more than 30 years. This part is not disputed by the other side. It is held that the age was between 31 and 35 years and in view of the age of the deceased multiplier of 16 would be applicable.