- (1.)The insurer has preferred the instant appeal, laying challenge to the amount of compensation quantified by the Court below.
(2.)It is seen that at the time of accident, deceased was 21 years of age. His income by the Tribunal stands determined @ 7,500/- per month and by adding 50% thereto towards future prospect, and after deducting one-third therefrom, for the purposes of loss of income the amount quantified is 7,500/- per month. Thus, by applying the multiplier of 18, the total loss of income stands quantified at 16,20,000/-.
(3.)The Tribunal has thus quantified the compensation payable to the claimants, under different heads, as under:
(a) Loss of income 16,20,000/-

(b) Funeral expenses 20,000/-

(c) Loss of consortium Nil

(d) Loss of estate Nil

Total = 16,40,000/-

;