Datta Ramchandra Wanole And Anr vs Vishwanath Shivram Dhole And Anr
2016 Latest Caselaw 7208 Bom

                                           1                          913 fa 2347.12.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD




                                                                         
                              FIRST APPEAL NO. 2347 OF 2012




                                                 
    1.      Datta s/o Ramchandra Wanole,
            Age: 44 years, Occ. Labour.




                                                
    2.      Sarjabai w/o Datta Wanole,
            Age 42 years, Occ. Household,
            Both R/o Zalkwadi, Tq. Kinwat,
            Dist. Nanded.                                ...       Appellants




                                        
                     Vs.

    1.
                             
            Vishwanath s/o Shivram Dhole,
            Age Major, Occ. Business,
            Owner of Tempo No.MH-26/H-3093,              ... Dismissed as per
                            
            R/o Telji, Tq. Loha, Dist. Nanded.            order dtd.04.10.13

    2.      ICICI Lombard General Insurance,
            Co. Ltd., ICICI Bank Towers,
      

            Bandra Kurla Complex, Mumbai.                ...       Respondents
   



                                         ...
                    Advocate for Appellants : Nagarkar Kiran M.
                  Advocate for Respondents :A.G. Choudhari for R2
                                         ...
                                            CORAM : P.R. BORA, J.

                                            DATE    : 14-12-2016.

    ORAL JUDGMENT:

1. Heard the learned counsel appearing for the parties.

Two objections are raised on behalf of the appellant; first is that the tribunal has erred in deducting 1/2 of the amount towards the personal expenses of the deceased while determining the amount of compensation and the other that the Tribunal has not properly considered the income of the deceased.

2. Learned counsel submitted that, the tribunal must have

deducted 1/3rd of the amount towards personal expenses and on

2 913 fa 2347.12.odt

the remaining amount the dependancy compensation must have been determined. However, the contention so raised cannot be

accepted. Law is well settled that in the case of death of a bachelor 1/2 of the amount is to be deducted towards his personal expenses

while determining the amount of dependancy compensation payable to his parents.

3. The another ground which has been raised by the appellant is in respect of the income of the deceased. The learned counsel submitted that, the deceased was working as a Labour and

was earning around Rs.200/- per day. The learned counsel

submitted that, the employer has not denied or disputed the said fact. The learned counsel submitted that, infact the employer has not appeared in the matter and, as such, there is no contrary

evidence. The learned counsel submitted that, the father of the deceased on affidavit has stated the fact that, deceased was earning around Rs.200/- per day and, in the circumstances, the

tribunal shall not have held the income of the deceased on the basis

of notional income.

4. On perusal of the evidence on record and the discussion

made by the tribunal, it appears to me that, except the oral testimony of the father of the deceased there was no other corroborative evidence about the income of the deceased and, as such, it does not appear to me that, the tribunal has committed any

error in determining the amount of compensation on the basis of notional income.

5. The appeal being devoid of any substance deserves to be dismissed and is accordingly dismissed.

(P.R. BORA) JUDGE mub