SAPNA DEVI AND ORS. Vs. JAFARU AND ORS.

JUDGEMENT

(1.) The claimants are in appeal seeking enhancement of compensation on account of death of Yogesh Kumar in a motor vehicular accident that took place on 4/11/2010.

(2.) The Tribunal has assessed loss of dependency of Rs.13,77,000.00, detailed hereunder:- <FRM>JUDGEMENT_321_LAWS(P&H)8_2018_1.html</FRM>

(3.) However, 50% of loss of dependency has been paid to the claimants as 50% negligence has been attributed to the deceased. In addition, the Tribunal has awarded compensation of Rs.20,000.00 under conventional heads namely Rs.10,000.00 qua loss of consortium, Rs.5,000.00 loss to estate and Rs.5000.00 for expenses on last rites.