MAHESH GROVER,J. - (1.) THIS order will dispose of two appeals i.e. FAO Nos. 927 of 1988 and 926 of 1988.
(2.) THESE appeals are directed against the award of the Motor Accident Claims Tribunal, Gurgaon, dated 12.5.1988. In FAO No. 927 of 1988 appellants are widow, three children and parents of deceased Rashid who lost his life in a vehicular accident which took place on 12.7.1986. Tribunal assessed income of the deceased as Rs. 500/- per month and assessed dependency as Rs. 300/- per month and applied a multiplier of 16 to arrive at a figure of Rs. 57,600/- which was rounded off to Rs. 60,000/-. This amount of compensation was slashed by 50% on account of finding of the Tribunal to the effect that the deceased was guilty of causing the accident to the extent of 50%.
(3.) IN FAO No. 926 of 1989, appellant Nasir was injured and he was awarded a sum of Rs.1,000/- as compensation.;