SANTOSH RANI KHANNA Vs. ANAND SINGH

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, matter has been heard and disposed of by this order.

(3.) By this appeal the appellants who are the wife and sons of Mr.Satpal Khanna, are seeking enhancement of the compensation for the death of Mr.Satpal Khanna who had died in a road accident due to the rash and negligent driving of a truck by its driver. The only point raised in this appeal is that the deceased at the time of death was 46 years of age and as per the Second Schedule to the Motor Vehicles Act, the correct multiplier to be applied for arriving at the compensation payable to the appellants was 15, however, the Tribunal has applied the multiplier of only 9 to arrive at the compensation payable to the appellants.