KANTA KATHIALA Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) THE sole question raised in this appeal is that the amount of compensation awarded to the mother of the deceased is too low.

(2.) ON 14-11-1980, deceased Kishore Kumar Kuthiala aged 25 years, working as a cashier in Oriental Bank of Commerce; drawing a salary of Rs. 750/- was killed on account of rash and negligent driving of Bus HYA 3253. The Tribunal found the dependency of the mother at the rate of Rs. 250/- per month and by adopting the multiplier of five awarded a compensation of Rs. 15,000/- with 6 per cent interest from the date of the award.

(3.) THE counsel for the appellant further contends that the multiplier of five adopted by the Tribunal in assessing the compensation is against all the established principles and precedents. He relied upon Asha Rani and Ors. v. Union of India 1982 PLR 486, Colonel K.S. Dhaliwal and Anr. v. Jagdeep Riar and Ors. 1986 (1) PLR 121, Mst. Dalbir Kaur v. U.P. State Bridge Corporation Ltd. Amritsar and Ors. 1986 (1) PLR 682; and Smt. Sushila and Ors. v. Delhi Union Territory and Anr. 1987 (1) PLR 58.