Shiv Kumar Sharma, J. - (1.) A tragic accident snuffed the life of a young boy Gopal aged 22 years. He was a mason and used to earn Rs. 1500/- per month. His parents filed claim petition. The tribunal awarded Rs. 53,600/-. Dissatisfied with the size of the award, the appellants have now preferred this appeal.
(2.) Learned tribunal computed loss of dependency at Rs. 350/- per month and applied multiplier of 5. It was also held that the deceased would have paid half of his earned wages to his parents for a period of ten years. Rs. 25,000/- were awarded for the mental agony and loss of love and affection.
(3.) Hazi Zainullah Khan v. Nagar Mahapalika, A.J.R. 1994(2) 274 was the case where deceased, a student of 20 years of age was hit by a truck. The Supreme Court awarded Rs. 1,50,000/- as compensation to the claimants.;