- (1.) This appeal is filed by the appellants/claimants seeking enhancement of compensation as granted by the award dated 08.06.2006. The facts which lead to the filing of the claim petition before the MACT are that the deceased Sunder Udyawar was going to Sadiq Nagar Market along with his sister-in-law. He was hit by a scooter driven at a high speed which collided with the deceased due to which he fell down and suffered head injuries. He remained in the ICU, in coma for 21 days and eventually passed away.
(2.) The issue revolves around the compensation granted by the Tribunal. A total compensation of Rs. 5,37,000/- was awarded, details of which are as follows:- JUDGEMENT_450_LAWS(DLH)12_2014.html
(3.) The Tribunal noted that the deceased was 58 years old. It assessed the income of the deceased at Rs.1,80,000/- P.A. 1/3rd was deducted on account of personal expenses of the deceased using the multiplier of 8, loss of dependency was assessed at Rs.4,80,000/-.;