NIRUPMA RATTAN Vs. AMRIK SINGH

JUDGEMENT

(1.) Appeal has been filed by the mother, father and unmarried sister of Nitesh Sharma who died in an accident on 25/10/2006. By taking into account age of the deceased as 25 years, qualification as Graduation and employment as accountant in a private firm, income at Rs.7500.00 per month and by making deduction of 1/3rd of the income of the deceased, compensation of Rs.4.00 lakhs was awarded by the Tribunal including a sum of Rs.10,000.00 on account of loss of estate and funeral expenses.

(2.) The Tribunal took the age of the parents of the deceased into account for applying the multiplier as also the fact that appellant No.3 is unmarried sister of the deceased who was likely to get married in a few years. Besides, the deceased was also unmarried and would have got married and spent more money on a family to be raised by him.

(3.) In the aforementioned background, the Tribunal applied multiplier of 9 and awarded compensation worked out in two blocks, in a block of first four years where deceased's sister i.e. appellant No.3 was treated as dependent upon the deceased and the deceased being unmarried was taken as rendering more 1 of 6 financial assistance to his parents.