- (1.) THE appeals are for enhancement of compensation for death of a male aged 24 years. The deceased remained in hospital for three days before his death. The tribunal divided the amount 40,000/ - for father, 60,000/ - for mother and 1,75,000/ - for widow plus interest amount.
(2.) THE compensation is reassessed and tabulated as follows: - I have moderately increased the income at Rs. 2200/ - having regard to the notified minimum wages for an electrical mechanic, provided for prospect of increase and applied the scales suggested by the Supreme Court in the recent decisions. There shall be an award for Rs. 4,83,700/ - and the additional amount brought through this award shall attract interest at 7.5% per annum. The additional amount shall be distributed in the ratio of 3:1: 1 among the widow and parents. The liability shall be in the same manner as determined by the tribunal.
(3.) IN FAO No. 3145 of 2002 the death was of a male aged 20 years and parents were the claimants. The tribunal held that he would be sparing Rs. 1000/ - for his parents for 5 years and assessed the amount at Rs. 60,000/ - and after marriage at Rs. 500/ - per month and assessed the amount at 60,000/ -.;