AJAY TEWARI,J. - (1.) This appeal has been filed by the appellants/claimants for enhancement of compensation.
(2.) Brief facts are that on 8.9.2008, at about 2.30 AM, Amrik Singh, since deceased, along with his son was going to Ambala to unload water loaded in Tata 407 from factory Balaji Trader Jandali, District Ludhiana and when they reached near village Heeran, District Ludhiana, a Mahindra Jeep came from the opposite side and rammed into Tata 407. As a result of this accident, Amrik Singh died on the way to the hospital.
(3.) The Tribunal held respondent No.1, driver of the offending vehicle, responsible in causing the accident. Monthly income of the deceased was assessed as Rs. 4000/- and after deducting ?th as personal expenses, annual dependency was assessed as Rs. 36,000/-. Multiplier of 14 was applied and the compensation awarded was Rs. 5,04,000/-. A sum of Rs. 10,000/- was also awarded towards carriage of dead body/funeral expenses. Respondent No.3 was held liable to pay the compensation but as respondent No.2 failed to prove on record his driving licence, recovery rights were given to the Insurance Company to recover the amount from the driver and owner of the offending vehicle.;