SOBHA RAM Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Kamal Kumar, a Helper-Cum-Cleaner with Vehicle No. JK02T-3977 sustained injuries when the Vehicle, above mentioned, met with accident on 08.02.2009. He succumbed to the injuries received in accident. His parents, who were dependant on his earnings, filed a Claim Petition with Motor Accidents Claims Tribunal, Jammu seeking compensation for their Son's death in a motor vehicular accident. Taking monthly income of the deceased at Rs.4500/- and deducting 50% therefrom, Rs.2250/- was taken as the Claimants dependence on the income of the deceased. Taking father-claimant's age into consideration, the Tribunal found that the Multiplier applicable to the case was 8. It reduced it to 6 to assess compensation payable to the Claimants. Rs.1,62,000/- was assessed as loss of dependency, And adding Rs.15,000/- as expenses incurred on last rites of their Son, an amount of Rs.1,77,000/- was awarded as compensation to the Claima nts.

(2.) Aggrieved by the Award dated 17.07.2010 of the Tribunal, the Claimants have approached this Court seeking enhancement of compensation.

(3.) Heard learned counsel for the parties.