- (1.) These are two appeals one filed by the driver and the other by the claimant aggrieved by the award dated 02.05.2011 passed by Motor Accident Claims Tribunal, Sangrur.
(2.) The driver and owner are disputing their liability and seek exoneration while the legal heirs of Ran Singh seek enhancement in the compensation awarded to them. FAO No. 6098 of 2011
(3.) The facts which are requisite to be stated are that on 24.10.2009 Ran Singh was proceeding towards Sangur and was on the pillion of a motor cycle driven by Dev Singh. An accident occurred and Ran Singh died on the spot. Ran Singh was earning Rs. 3300/- per month and was 45 years old. The Tribunal assessed the income at Rs. 3000/- per month which was the minimum wages in that year and made a cut of 1/3rd and assessed the loss of dependency at Rs. 2000/- and applied the multiplier of 13 and calculated the compensation at Rs. 3,12,000/-. A sum of Rs. 8000/- was added towards loss of consortium and funeral expenses.;