VINOD KUMAR Vs. RANBIR SINGH

JUDGEMENT

(1.) THE appellants in this appeal seek to assail the judgment and award of the Motor Accident Claims Tribunal passed in Suit No. 288/1995 on 28.02.2002, whereunder an award in the sum of Rs. 1,53,600/- (including interim compensation) was passed in favour of the appellants and against the respondents with interest thereon at the rate of 9% per annum from the date of the filing of the petition till realization, with a direction to the respondent No.3/Insurance Company to pay the award amount.

(2.) THE facts relevant for decision of the present appeal are that on 14.01.1995 one Jagdish Chander died in a road accident, which took place within the jurisdiction of Police Station, Najafgarh, resulting in the registration of case FIR No. 19/1995 under Sections 279/337/304A IPC. A claim petition under the Motor Vehicles Act, 1988 was filed by his legal representatives being his widow, two minor daughters and one son.

(3.) THE other contentions of the learned counsel are that the learned Tribunal did not take into account the fact that the wages of the deceased would have certainly increased with the passage of time; and that the multiplier adopted by the Tribunal was on the lower side, in as much as the Tribunal had applied the multiplier of 10 whereas the appropriate multiplier in view of the fact that the age of the deceased was 45 years, would be the multiplier of 16.