Indermeet Kaur, J.@mdashThis appeal has impugned the award dated 09.11.2010 vide which the compensation in the sum of Rs. 8,52,000/- along with interest @ 7.5% had been awarded in favour of the claimants; amongst the three Petitioners the apportionment had also been detailed.
2. The claim petition had been filed u/s 166 of the Motor Vehicle Act, (MV Act). Mr. Avinash Nigam suffered an accident on 03.10.2006 pursuant to which he succumbed to his injuries. Evidence was led and the aforenoted amount was awarded in favour of the claimants.
3. The only argument urged in the present appeal is that the loss of dependency had been computed taking into account future prospects when minimum wages criteria was being applied; the increase in minimum wages due to inflation and price index rise had been taken into account; calculation was made by doubling the minimum wages. Contention is that this was an incorrect formula in terms of judgment of the Supreme Court reported in
4. This argument of learned Counsel for the Appellant is bereft of merit; the various benches of this Court time and again reiterated that the price index and the rise in inflation has to be kept in mind even while computing the loss of dependency of a person whose loss of dependency is being calculated on the formula of minimum wages; over a period of 10 years, the minimum wages are likely to be doubled. This has been reiterated by a catena of judgments of this Court reported in
5. No other ground has been urged before this Court. Appeal is without any merit.
6. Dismissed.
