SUDHA AND OTHERS Vs. LAKHBIR SINGH AND OTHERS

JUDGEMENT

(1.) This is appeal filed by Sudha wife and minor children of Rajender, who died in a motor vehicle accident with truck bearing registration no. MOK-9538 (later referred to as 'the offending vehicle'), seeking enhancement of compensation as awarded by the Motor Accident Claims Tribunal, Faridabad (later referred to as 'the Tribunal').

(2.) The Tribunal while computing the amount of compensation took salary of the deceased as Rs. 1500/- per month as per deposition of PW-4 Sh. D.S. Bhatia, Senior Executive (Personnel), Whirlpool of India Ltd. where the deceased was working as a helper. After making deduction of 1/3rd of his salary towards his personal expenses, the Tribunal applied multiplier of 18 and allowed compensation of Rs. 2,16,000/-.

(3.) As the factum of accident, rashness and negligence of driver of the offending vehicle are not in issue in this appeal, detailed facts as to how accident took place are not being discussed.