K. Kannan, J. - (1.) The appeal is for enhancement of compensation for a death of a constable aged 35 years. The accident took place on 5.7.2008. The claimants were widow, mother and son. He was earning Rs. 14,563 at the time of his death. The Tribunal took the income at Rs. 10,000/ -, applied a multiplier of 12 and and provided for a compensation of Rs. 9,60,000/ - by also adding some conventional sums for loss of estate and funeral expenses etc.
(2.) The scales of compensation have become reasonably certain as regards the prospect of increase, deduction to be applied and the multiplier to be considered in terms of the judgment in Sarla Verma Versus Delhi Transport Corporation : 2009 (6) SCC 121. Further innovation in Rajesh and others Versus Rajbir and others : 2013 (9) SCC 54 and others judgments ought to provide for still higher sum for loss of consortium and for love and affection for parents and son. If the amounts must be re -worked in the light of the judgments, it requires to be appropriately tabulated and it is done as under: - - JUDGEMENT_26_LAWS(P&H)1_2016.jpg
(3.) There shall be total compensation of Rs. 29,06,340/ - and the additional amount shall also attract interest @ 9% from the date of the petition till the date of payment. The entitlement shall be distributed amongst the widow, son and mother in the ratio of 2:2:1. The liability shall be in the same manner as held by the Tribunal.;