Kuldip Singh, J. - (1.) CLAIMANTS have filed this appeal against the award dated 17.11.2010 passed by Motor Accident Claims Tribunal, Gurgaon (for short 'the Tribunal') vide which compensation of Rs. 6,63,000/ - was awarded to the claimants alongwith interest @ 6% p.a. from the date of filing of claim petition till its payment.
(2.) PURAN Singh, deceased aged about 28 years, died on 12.3.2010 as a result of the motor vehicular accident which took place with the dumper bearing registration No. HR -46B -4643, being driven by respondent No. 1 rashly and negligently. Claimants are the widow, two minor children and parents of the deceased. After recording the evidence, the Tribunal came to the conclusion that proved income of the deceased is Rs. 4800/ - p.m. out of which 1/4th was deducted as personal expenses. Multiplier of 15 was applied and annual dependency of the claimants was assessed @ Rs. 43,200/ -. Rs. 10,000/ - on account of transportation of dead body and funeral of the deceased and Rs. 5000/ - for loss of consortium were allowed.
(3.) I have heard learned counsel for the parties and have also gone through the case file carefully.;