AJAY TEWARI,J. - (1.) This appeal has been filed by the claimants for the enhancement of compensation and to modify the award dated 9.2.2006 on account of death of Manna Ram, aged 55 years, in a motor vehicle accident.
(2.) The Tribunal while taking the income of Rs. 3000/- p.m. assessed the dependency at Rs. 27,000/- p.a. while applying the deduction of ?th and applied the multiplier of 8. The Tribunal further awarded Rs. 5000/- for medical expenses, Rs. 2500/- for last rites, Rs. 5000/- for loss of consortium and the total compensation awarded was Rs. 2,28,500/-.
(3.) Learned counsel for the appellants has argued that the deceased was in hospital for six days before he died, firstly in Civil Hospital, Bawal and then shifted to the Civil Hospital, New Delhi. In the circumstances, the amount of Rs. 5000/- towards medical expenses is grossly inadequate.;