K. Kannan, J. - (1.) THE appeals are for enhancement of claim of compensation for death of mother of the claimants and for injuries suffered by one of the claimants. In the same accident, the father of the claimants had also expired and there had been an independent claim for compensation. The award passed in that case is not, however, the subject of appeal.
(2.) AS regards the claim for compensation for death of the mother, she was a Teacher aged 45 years, said to be earning Rs. 950/ -. The evidence was that she was also having tuitions and earning some Rs. 400 -Rs. 500/ -. the Tribunal took the loss of dependency at Rs. 700/ -and adopted a multiplier of 10 and awarded a compensation of Rs. 84,000/ -. Learned Counsel states that even apart from taking the income of the deceased as a Teacher, the value of the householder's services was taken by the Hon'ble Supreme Court in Arun Kumar Aggarwal and Anr. v. National Insurance Co. Ltd., 2010 RAJ 262 that took the value of the services to be Rs. 5000/ -. The householder services would require to be definitely quantified, but since the accident relates to the year 1990, I would take the value of the contribution of services at Rs. 500/ - per month and Rs. 700/ -which was already taken by the Tribunal as extent of dependency. I would, therefore, proceed to take the loss of dependency at Rs. 1200/ -and adopt a multiplier of 14 instead of 10 as taken by the Tribunal. The loss of dependency for the children would be Rs. 2,01,600/ -. I will also add Rs. 2500/ -towards loss to estate and Rs. 2000/ -towards funeral expenses and hold that the claimants are entitled to Rs. 2,06,100/ -.
(3.) THE amount in excess over what has already been awarded by the Tribunal shall attract interest @ 6% from the date of petition till the date of payment. The same shall be distributed amongst the claimant equally.;