SUPERINTENDENT OF POLICE, GOMATI DISTRICT, UDAIPUR Vs. RINKU RANI DATTA (DEB)

JUDGEMENT

(1.) This appeal is filed by the Police Department of the State of Tripura to challenge an award dated 11.07.2019 passed by the Motor Accident Claims Tribunal, Udaipur.

(2.) Brief facts are as under:

(3.) The Tribunal assessed the income of the deceased at Rs.8,000/- per month on the date of accident. To this, the learned judge applied 40% increase for future. One-third thereof was set apart for the personal expenditure of the deceased. The resultant sum of Rs.89,604/- per annum was multiplied by adopting multiplier of 16 following the decision of Supreme Court in case of Sarla Verma (Smt) and others v. Delhi Transport Corporation and another, reported in (2009) 6 SCC 121. The Tribunal, thus, assessed the loss of dependency benefit at Rs.14,33,664/-. To this, the Tribunal added conventional sums of Rs.15,000/- each for loss of estate and funeral expenses. The Tribunal further awarded a sum of Rs.1,20,000/- towards loss of consortium @Rs.40,000/- per claimant.