K. Kannan, J. - (1.) THE appeal is for enhancement of claim for compensation for death of a male, aged 43 years, in an accident that took place on 25.12.1998. He was said to be a Luggage Porter, earning Rs. 4,507/ - per month. The claimants were widow and 6 minor children. The Tribunal assessed the contribution to the family at Rs. 31,992/ -, applied a multiplier of 10 and assessed a compensation of Rs. 3,27,920/ - that included Rs. 8,000/ - as funeral expenses.
(2.) I will take the income as stated by the Tribunal and apply a prospect of increase at 30% and redetermine the compensation under various heads of claims as under: - There shall be an award of Rs. 11,94,963/ -. I find that a proposal given by the appellants to the respondents was even less than what I have now determined. This proposal was not accepted by the Insurance Company for its own reasons. I find the attitude of the Insurance Company to be wholly uncooperative and very deficient. The additional compensation brought through this award will attract interest at 9% per annum from the date of petition till date of payment. The entitlement shall be distributed equally amongst the claimants. The liability shall be on the Insurance Company.
(3.) THE award stands modified and the appeal is allowed with cost of Rs. 25,000/ - against the Insurance Company.;