SHINDER KAUR Vs. BALDEV SINGH

JUDGEMENT

(1.) This order will dispose of aforesaid appeals as these have emerged out of the same award dated 13.05.2014 passed by the Motor Accidents Claims Tribunal, Hoshiarpur (hereinafter to be referred as 'the Tribunal') whereby compensation has been awarded in regard to death of Kulwant Singh in a motor vehicular accident that took place on 09.02.2011.

(2.) The Tribunal assessed income of the deceased at Rs. 4,000/- per month, added 30% for future prospects, deducted â .. "rd for personal expenses and applied multiplier of 15 to compute loss of dependency at Rs. 6,24,000/-. In addition, an amount of Rs. 1 lakh for loss of consortium to widow and Rs. 25,000/- for funeral expenses has been awarded making total compensation to Rs. 7,49,000/-, payable with interest @ 6% per annum from the date of petition till realization.

(3.) For brevity, the parties shall be referred to as 'the company' and 'the claimants'.