CHUNNI LAL Vs. SATPAL

JUDGEMENT

(1.) Since a short legal question is involved in this appeal, learned counsel for the parties state that it may not be necessary to call for the file of the trial court and the matter can be heard and disposed of today itself. The matter has, therefore, been heard with the consent of the parties.

(2.) ADMIT.

(3.) The appellants aggrieved by the award of the Motor Accident Claims Tribunal have filed this appeal for enhancement of compensation mainly on two grounds, (1) that the tribunal has not taken into consideration the future prospects in the life and career of the deceased to decide the loss of dependency to the family; and (2) in place of the multiplier of 16 in terms of the Second Schedule to the Motor Vehicles Act, the tribunal has applied the multiplier of 13.