R.V.Raveendran, C.J - (1.)The claimants in Claim Case No. 75 of 1998 on the file of the Motor Accidents Claims Tribunal, Gwalior, have filed this appeal against the judgment and award dated 2.12.1999.
(2.)Claimants are the widow, a son and four unmarried daughters of one Sardar Singh Sikarwar who was a Senior Auditor in the Indian Audit and Accounts Department at Gwalior. He died on 29.9.1998 on account of injuries sustained in a motor accident on 27.9.1998. It is not in dispute that he was aged 52 years at the time of the accident and it is established by Exh. P4. The fact that he was drawing gross salary of Rs. 9,716.50, is also established from the salary certificate, Exh. P3.
(3.)The Tribunal determined the total loss of dependency at Rs. 4,69,888 and by adding Rs. 5,000 for loss of consortium and Rs. 2,000 towards funeral expenses, it awarded Rs. 4,76,888 as compensation with interest at the rate of 12 per cent per annum from the date of filing of the claim petition till the date of realisation.