MOSTT. KESHIYA DEVI Vs. SUNIL SINGH

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the judgment and award dated 3.5.2012 passed by the District Judge, 1 cum Motor Vehicles Accident Claims Tribunal, Chatra, in Claim Case No. 28 of 2006, the claimants have preferred this appeal for enhancement of the compensation amount awarded by the tribunal.

(2.) Learned counsel has confined his arguments only to the extent that there are five dependents and, therefore, the principle laid down by the Hon'ble Supreme Court in the case of Sarla Verma Vs. Delhi Transport Corporation, 2009 6 SCC 121 has to be followed while deducting the amount to be incurred by the deceased on account of his personal expenses, had he been alive. Since there are five dependents, deduction towards personal expenses has to be made 1/4th instead of 1/3rd. Learned tribunal has accepted the annual income of the deceased to be Rs. 36,000/-(rupees thirty six thousand) and after deducting 1/4th towards personal expenses to be incurred by the deceased, it would come to Rs. 27,000/-. The tribunal has applied multiplier of 15 and therefore total compensation amount would come to Rs. 27,000/- x 15 i.e. Rs. 4,05,000/-.

(3.) Learned tribunal has not directed the insurance company to pay interest on the awarded amount. Rather, direction has been given to pay interest @ 6% per annum, if awarded amount is not paid within thirty days from the date of judgment. It is settled principle of law that the claimants are entitled to interest to be paid from the date of filing of application on the awarded amount. Since the tribunal has not calculated just and reasonable compensation, the same is liable to be modified.