K. Kannan, J. - (1.) THE appeal is for enhancement of claim for compensation for death of a police constable employed in CRPF. The claimants were the widow, minor daughter and aged parents. The Tribunal took the dependency at Rs. 600/ -, adopted a multiplier of 16 and awarded a compensation of Rs. 1,24,800/ -.
(2.) THE learned Counsel for the Appellants seeks reappraisal of the compensation in terms of the law laid down by the Hon'ble Supreme Court in Sarla Verma and Ors. v. Delhi Transport Corporation and Anr. : 2009(6) SCC 121, making due provision for prospect of increase in salary and make a deduction of 1/4th and adopting a multiplier of 17. He also seeks for appropriate compensation under the conventional heads of claim that will include the loss of love and affection for a minor child. I tabulate the compensation payable as below: Sr. No. Heads of claim Tribunal Amount (Rs. ) High Court Amount (Rs. ) Age : 25 Occupation : Constable Claimants : Widow, minor daughter, parents 1. Income 952 2. Add, % of increase 1,428 3. Deduction 1/4 4. Multiplic and 600x12 1071 x 12 5. Multiplier 16 17 6. Loss of dependence 2,18,484 7. Loss of consortium & loss 7,500 of love and affection 8. Loss to estate 5,000 9. Funeral expenses. 2,000 Total 1,24,800 2,32,984 The amount in excess over what has been determined by the Tribunal shall attract interest at 6% from the date of petition till date of payment. The increased compensation shall be divided between the widow and the child only. The liability shall be in the same manner as determined by the Tribunal.
(3.) THE appeal is allowed to the above extent.;