RELIANCE GENERAL INSURANCE COMPANY LTD Vs. PARBATI DEVI

JUDGEMENT

(1.) Heard the counsel for the appellant and counsel for the respondents.

(2.) It appears that son of the claimant/respondent Nos.1 and 5 has died in a road accident on 01.06.201

(3.) The claim petition has been filed on 107.2012. Accordingly, Claim Case being T.M.V. Claim Case No.59 of 2012 has been registered and after hearing the parties, learned Claim Tribunal has awarded the claim in favour of the claimants (respondent Nos.1 to 5) to the tune of Rs.9,72,000/-. The learned Claim Tribunal has considered the income of the deceased as Rs.6,000/- per month on the basis of the oral evidence. The deceased was unmarried and at the time of death, he was 24 years of age. Number of dependents are 5. The deceased was unmarried. The learned Claim Tribunal accordingly on the basis of said factor, has calculated the claim in which learned Tribunal has applied multiplier of 18 and further Rs.5000/- each has been granted towards funeral expenses and loss of estate.