K. Kannan, J. - (1.) THE appeal is for enhancement of compensation for death of a male aged 30 years. He was said to be a Lower Divisional Clerk at the Delhi Corporation drawing Rs. 9000/ - per month as salary. The claimants were widow, two minor children and parents. The Tribunal assessed a compensation of Rs. 10,20,000/ - by taking the income at Rs. 7500/ -. I will rework the compensation and tabulate the same as under: -
(2.) THE total compensation payable shall be Rs. 19,22,021/ -. The amount in excess over what has already been provided by the Tribunal shall also attract interest @7.5% from the date of petition till the date of payment. The entitlement shall be distributed equally amongst the claimants in the ratio of 2:2:2:1:1. As regards the share of the parents, the entire amount is ordered to be disbursed to them. As regards the claimants, 80% of the amount shall be distributed immediately and 20% of the amount shall be put in fixed deposit for a period of three years in the respective claimant's name with a Nationalized bank splitting the amount into three portions, first portion for a period of one year and so on for three years. This amount on the respective dates of maturity is ordered to be disbursed to them without any requirement of having file an application for withdrawal but under advice to the Tribunal. The liability shall be in the same manner as determined by the Tribunal. The award is modified and the appeal is allowed to the above extent.;