AJIT SINGH Vs. PARAMJIT SINGH

JUDGEMENT

(1.) These two Appeals (MAC APP.498/2007 and MAC APP.592/2007) arise out of a common judgment dated 02.07.2007 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs. 19,00,000/- lacs along with interest @ 6% per annum was awarded in favour of the Appellants and Respondent No.3 for the death of Anupam Chaudhary, a young boy aged 28 years.

(2.) For the sake of convenience, the Appellants in MAC APP.498/2007 shall be referred to as the Claimants and Appellant in MAC APP.592/2007 shall be referred to as the Insurer.

(3.) The Claimants? grievance is that the compensation awarded is on the lower side as the Claimants were entitled to an addition of 50% towards future prospects as the deceased was a meritorious boy in permanent employment with M/s. UBICS Enterprises Solution Pvt. Ltd. The Claims Tribunal erred in applying the multiplier of 8? which should have been 17? as per the age of the deceased.