SAVITA AND ORS. Vs. SATPAL AND ORS.

JUDGEMENT

(1.) This appeal is preferred against the award passed on 20.11.2012 by Motor Accident Claims Tribunal, Narnaul, (Tribunal for short) granting compensation to the tune of Rs. 7,05,000/ - to the appellants for the death of Deepak, who died as a result of accident, which occurred on 17.7.2010. The deceased was stated to be 23 years old and was allegedly earning Rs. 12,500/ - per month i.e. Rs. 7500/ - as salary by working as a computer teacher in a school and Rs. 5000/ - from agriculture.

(2.) Counsel for the appellant argued that the Tribunal wrongly applied the multiplier of 15 whereas according to the age of the deceased, multiplier of 18 should have been out of the compensation already awarded, an amount of Rs. 15,000/ - is required to be reduced.

(3.) It is, therefore, ordered that an amount of Rs. 15,000/ - shall be deducted from the original amount and an amount of Rs. 1,00,000/ - would be added on account of loss of love and affection. The difference enhancement would, therefore, be Rs. 85,000/ - at this stage.