- (1.) The claimants who are husband and two minor children of the deceased have preferred the present appeal, aggrieved by the quantum of compensation awarded by the Tribunal.
(2.) Deceased Rupinder Kaur @ Ravinder Kaur, wife of the appellant, was aged 30 years at the time when the accident took place. The Tribunal has adopted a multiplier of 15 to quantify the loss of dependency. The Tribunal having arrived at the conclusion that the wife would have rendered her service to the family to the value of Rs.3000/- per month, chose to deduct 1/3 rd of the value of such service therefrom. Six per cent interest was awarded by the Tribunal from the date of award till realization. However, no amount was awarded towards transportation of the dead-body.
(3.) Learned counsel appearing for the appellants would submit that as per decision in Smt. Sarla Verma and others v. Delhi Transport Corporation and another, 2009 3 RCR(Civ) 77, the Tribunal should have taken the multiplier of 17 while calculating the loss of dependency. As the deceased who was the wife of 1 st appellant had rendered service to the family members, 1/3 rd of the income of the deceased should not have been deducted. Further, it is his contention that only 6 per cent interest has been awarded from the date of award. He would also submit that the appellants are also entitled to transportation charges of the dead-body.;