KAMLESH AND ANOTHER Vs. RAJINDER SINGH AND OTHERS

JUDGEMENT

(1.) The wife and then two minor sons of the deceased, Parkash, have challenged the award of Rs.2,57,000/- passed in favour of the appellants as well as parents of deceased Parkash, who died in a motor vehicular accident on 15.02.1995, at the age of 30 years.

(2.) The deceased was working as a Cashier at Faridabad in a Transport Company. Income of the deceased was claimed to be Rs.5,000/- per month. However, the same was assessed at Rs.2,000/- per month and by applying multiplier of '16' and awarding Rs.10,000/- as loss of consortium, Rs.7,000/- towards personal expenses and transportation of dead body, total sum of Rs.2,57,000/- was awarded as compensation.

(3.) The instant FAO is one of the cases which were burnt in a fire incident which had broken out in the Registry of this Court a few years ago. The reconstructed paperbook comprises of pages which are not readable properly. However, learned counsel for the appellants has given two synopsis of one page each of the case while learned counsel for the Insurance Company has given one page of synopsis. The aforementioned signed synopsis submitted by learned counsel for the parties are taken on record.