- (1.) By way of this order, I shall dispose of aforesaid appeals as these have emerged out of common award dated 17.10.2011 passed by the Motor Accident Claims Tribunal, Faridabad (in short 'the Tribunal') whereby compensation has been awarded in regard to death of Dheeraj in a motor vehicular accident.
(2.) Two separate petitions, one preferred by widow of deceased Dheeraj and other filed by his parents were decided together along with various other petitions arising out of the same occurrence. FAO-753-2012 and 1807-2012 have been filed by the Insurance Company seeking reduction in compensation awarded in favour of the claimants. However, FAO-3221-2013 has been filed by Smt. Rachna, widow of the deceased for enhancement of compensation.
(3.) The learned Tribunal has assessed income of the deceased at Rs.4000/- per month, allowed deduction of 1/3rd qua personal expenses of the deceased and allowed multiplier of 18, computing loss of dependancy at Rs.5,76,000/-. The claimants are also allowed compensation of Rs.20,000/- towards loss of estate, Rs.20,000/- for loss of love and affection by the parents, Rs.10,000/- on account of funeral charges and transportation of the dead body, making a total sum of Rs.6,26,000/-.;