- (1.) This civil appeal is directed against the judgment and award dated 29th November, 2006 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No.236 of 2001, wherein the High Court allowed the said appeal and enhanced the compensation by [pic]1,20,600/- and awarded interest at the rate of 6% per annum. The same is questioned by the appellants-claimants, on the ground that just and reasonable compensation was not awarded keeping in view the future prospects of income and further, correct multiplier method was not applied taking into consideration the age of the deceased at the time of death. Lastly, compensation under the conventional heads towards loss of love and affection towards the widow, children and parents of the deceased was also not awarded. Hence, this appeal was filed by the appellants seeking further enhancement of compensation.
(2.) The facts in brief are stated hereunder: On 17.09.1997 Sergeant Dalbir Singh, husband of appellant No. 1, father of appellant nos. 2 to 4 and son of appellant no. 5 died in a road accident. The accident took place at 10.15 p.m. on National Highway No. 28 between Air Force Station, Gorakhpur and Nandanagar Police Station, when the deceased was going on his bicycle and was hit by truck No. UP-41A/1901 coming from Gorakhpur side. The said truck was driven by Respondent No.1, owned by Respondent No.2 and insured by Respondent No.3, United India Insurance Company. On 24.11.1997, the appellant/claimants filed the Claim Petition No.217 of 1997 before the Motor Accident Claims Tribunal, Faridabad (in short "the Tribunal") and claimed for [pic]15,00,000/- as compensation for loss to estate of the deceased. The Tribunal held that, the deceased Sergeant Dalbir Singh died because of the accident which took place due to rash and negligent driving of respondent No.1 and awarded the appellants [pic]2,49,600/- as compensation. The Tribunal determined the dependency of appellants as [pic]31,000/- per annum and applied the multiplier of 8 since the deceased suffered death at the age of 35 and the age of superannuation in the Air Force is 45-50 years.
(3.) Aggrieved by the judgment and order passed by the Tribunal, the appellants-claimants filed First Appeal No. 234 of 2011 before the High Court of Punjab and Haryana at Chandigarh on 12.7.2000. The High Court allowed the appeal and held that assessment of monthly income by the Tribunal as [pic] 4030/- is correct based on the examination of the salary certificate. The finding of the Tribunal leading to deduction of 1/3rd amount towards personal expenses was held to be erroneous. Hence, this finding was set aside and only 1/4th of the compensation was deducted towards personal expenses. The total dependency amount came up to [pic]3,62,700/- by applying a multiplier of 10 and [pic]2,500/- was awarded towards funeral expenses and [pic]5,000 towards loss of consortium for the widow of the deceased. In total, a compensation of [pic]3,70,200/- was awarded. Thus, the compensation was enhanced by [pic]1,20,600/-, which carried an interest of 6% per annum from the date of filing of the claim till the date of payment.;