Pushpa and Another Vs Gurbhej Singh and and Others

High Court Of Punjab And Haryana At Chandigarh 22 Aug 2012 FAO No. 2954 of 2010 (O and M)
Bench: Single Bench

Judgement Snapshot

Case Number

FAO No. 2954 of 2010 (O and M)

Hon'ble Bench

M. Jeyapaul, J

Advocates

D.K. Gupta, for the Appellant; Suvir Dewan, Advocate, for respondent No. 3-Insurance Company, for the Respondent

Judgement Text

Translate:

M. Jeyapaul, J.@mdashThe parents of Rakesh Singh, aged 20 years, who died in the motor accident are the appellants herein. They challenged

the quantum of compensation arrived at by the Tribunal on the ground that the Tribunal had simply awarded a lum-sum amount of Rs. 2 lacs

without considering the earning capacity and the future prospects of the bachelor, who died in the accident. Heard the submission made on either

side.

2. It is the admitted case that the deceased Rakesh Singh died at the age of 20 years. By that time he had completed his 12th class. Though, there

was some projection on the side of the parents that he was pursuing Hotel Management there was no evidence to establish it and as a result of

which the Tribunal rejected the contention that he was pursuing Hotel Management at the time of his death. But the fact remains that he was a

bachelor who passed 12th class.

3. The parents are the sole claimants. The mother of the deceased was 45 years old. The Tribunal has notionally arrived at the earning capacity of

the deceased and calculated the quantum of compensation applying the multiplier based on the age of the mother. Unfortunately no compensation

was awarded towards loss of estate, transportation charges and funeral expenses. It is quite safe to take the bare minimum income of the deceased

at Rs. 3000/- per month in the year 2006 when the accident took place.

4. In view of the above a sum of Rs. 3,78,000/- (3000+50% thereof=4500-50% thereof=2250 x 12=27,000 x 14=3,78,000/-) towards loss of

dependency, Rs. 5,000/- towards loss of estate, Rs. 5,000/- towards transportation charges and Rs. 5,000/- towards funeral expenses

aggregating to Rs. 3,93,000/- with interest @ 6% per annum for the enhanced amount from the date of petition till realisation is awarded. Out of

the total amount of compensation awarded, the mother of the deceased is entitled to Rs. 2,93,000/- and the father of the deceased is entitled to

Rs. 1 lakh. The appeal is allowed in part in the aforesaid terms.

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