- (1.) By way of this order, I intend to dispose of FAO No. 6427 of 2012 titled National Insurance Company Limited v. Sudesh Rani and others and cross-objections No. 117-CII of 2014, preferred by the claimants against award dated 08.09.2005, passed by the Motor Accident Claims Tribunal, Chandigarh, (for short 'the Tribunal') in regard to death of Sushil Kumar, in a motor vehicular accident on 26.04.2004. The learned Tribunal assessed loss of dependency at Rs. 7268/- per month, deducted 1/3rd towards personal expenses, adopted multiplier of 16 to assess loss of dependency to the tune of Rs. 13,95,456/-. Another amount of Rs. 2000/- has been awarded for funeral expenses and Rs. 5,000/- for loss of consortium to the widow has been allowed, making a total amount of Rs. 14,02,456/- rounded off to Rs. 14,00,000/-.
(2.) Counsel for the cross-objectors/respondents would submit that the learned Tribunal has allowed deduction to the extent of 1/3rd in place of 1/4th. Compensation under conventional heads is too inadequate and requires enhancement.
(3.) Counsel for the Insurance Company (appellant) contends that the income assessed by the Tribunal is on higher side and liable to the reduced.;