BHIM RAJ SHARMA Vs. RAM CHANDER

JUDGEMENT

(1.) ADMIT.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) The appellant has filed this appeal for enhancement of compensation awarded by the Motor Accident Claims Tribunal only on the ground that the age of the deceased was 37 years at the time of the death and though in terms of the Second Schedule to the Motor Vehicles Act, the tribunal was required to apply the multiplier of 16 to arrive at the loss of dependency to the family of the deceased. The tribunal has applied a multiplier of 14.