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Judgment
4 paragraphs · 212 wordsK. Kannan, J.—The appeal is for enhancement of compensation for death of a male aged 25 years. He was said to be a medical student studying in Russia and drawing a stipend of Rs. 15,000/- per month. The claimants were parents and three sisters. The Tribunal assessed a compensation of Rs. 5,91,000/- by taking the monthly dependence at Rs. 4000/- and applying a multiplier of 12.
I will rework the compensation taking the income of what he would have earning after becoming a medical professional as Rs. 7500/- per month, providing for deduction for 50% towards personal expenses and applying a multiplier of 18. I will not make any separate provision for sisters for in the presence of the parents, there is no scope for the sisters to claim as dependence on their brother. The various heads of claims are tabulated as under:-
The total compensation payable shall be Rs. 8,75,000/-. The amount in excess over what has already been provided by the Tribunal shall also attract interest @7.5% from the date of petition till the date of payment. The entitlement shall be distributed equally amongst the parents. The liability shall be on the insurance company.
The award stands modified and the appeal is allowed to the above extent.