LAWS(P&H)-2016-11-209

NEW INDIA ASSURANCE CO. LTD. Vs. RUKMINI

Decided On November 10, 2016
NEW INDIA ASSURANCE CO. LTD. Appellant
V/S
Rukmini Respondents

JUDGEMENT

(1.) This order will dispose of FAO Nos.4487 and 9425 of 2014 as these have emerged out of the same award dtd. 21/4/2014 passed by the Motor Accidents Claims Tribunal, Kurukshetra (in short 'the Tribunal') whereby compensation has been awarded in favour of Smt. For Subsequent orders see FAO-9425-2014 Rukmani and others in regard to death of Harmesh Kumar Sharma in a motor vehicular accident that took place on 1/8/2012. For the sake of convenience, facts are taken from FAO No.4487 of 2014.

(2.) The parties shall be referred to as the 'insurance company' and the 'claimants' in order to avoid inconvenience.

(3.) The Tribunal assessed monthly income of the deceased at Rs.22,518.00, allowed addition of 15% for future prospects, deducted 1/3rd for personal expenses, adopted a multiplier of 9 to compute loss of dependency to the tune of Rs.18,64,512.00. In addition, an amount of Rs.1,00,000.00 for loss of consortium to the widow and Rs.25,000.00 for transportation and funeral expenses was awarded, making total compensation to Rs.19,89,512.00 payable only to the widow and mother of the deceased in the ratio of 80:20.