- (1.) The mother and minor brother of the deceased Satpal aged 18 years who died in the motor accident have preferred the present appeal aggrieved by the quantum of compensation fixed by the Tribunal.
(2.) The deceased Satpal aged 18 years died as a bachelor leaving behind his mother and minor brother as dependents. The Tribunal assessed his notional monthly income at Rs. 3300/-. The multiplier of 13 was applied to arrive at the loss of dependency, considering the age of the deceased bachelor, 2/3 rd of the income was deducted from his contribution towards his personal expenses. Only a sum of Rs. 2000 was awarded towards funeral expenses and a sum of Rs. 2500 was awarded towards loss of estate.
(3.) The learned counsel appearing for the appellants would submit that only 50% should have been deducted towards expenses of the deceased bachelor. Nothing was awarded towards future prospects. It is her further submission that the Tribunal has awarded very meagre amount towards funeral expenses and loss of estate.;