NAROLA Vs. IFFCO TOKIO INS.

JUDGEMENT

(1.) THE present appeal is for enhancement of the compensation amount of Rs.2,90,000/- which was awarded by the learned Tribunal in Suit No. 50/11 passed in a claim petition preferred under Section 163-A of the Motor Vehicles Act, 1988(the Act).

(2.) THE only ground of challenge raised by the learned counsel for the appellants is that though the claim petition was filed by the appellants/claimants U/s 163-A of the Act, however, the learned Tribunal has granted compensation as per Section 166 of the Act and that the multiplier has to be applied as per the age of the deceased and not as per the age of the claimant.

(3.) HENCE , the loss of dependency comes to Rs.4,53,333/-(Rs.40,000/- X 2 /3 X 17).