BHATERI & ORS. Vs. MAHENDER AND OTHERS

JUDGEMENT

(1.) This is claimants' appeal seeking enhancement in the award passed by the Motor Accident Claims Tribunal, Hisar(for brevity, the Tribunal) dated 09.03.2009.

(2.) Jagdish met with an accident on 20/11/2006. He was working as a Beldar in Govt. Livestock Farm, Hisar and drawing a gross salary of Rs.6986.00. He was 46 years old. His widow has been allowed to draw the salary of Rs.7240.00 per month under Haryana Compassionate Assistance Rules, 2006(in short, 2006 Rules) and she would get the salary for a period of 12 years. This fact had been noted by the Tribunal. Calculations were made by taking the income at Rs.6000.00 per month and after deducting ?rd, the multiplier of 5 was applied. The loss was calculated to Rs.2,40,000.00. A sum of Rs.10,000.00 was added for transportation and funeral expenses and the claimants were allowed only Rs.2,50,000.00.

(3.) On the last date of hearing, the case was adjourned to enable the appellants to inform as to how much salary the widow would get for a total period of 12 years under the Policy of 2006.