RANJANA JAIN Vs. ADITYA SINGH

JUDGEMENT

(1.) BY way of the present appeal, the appellant seeks to challenge the impugned award dated 9.8.2007 so as to claim enhancement in the compensation amount over and above the amount of Rs. 3,36,800/ - granted by the Tribunal.

(2.) TO deal with the contentions of the counsel for the parties, it would be appropriate to give brief facts of the case as under:

(3.) THE other grievance raised by the counsel for the appellant is that the Tribunal has also not applied the correct multiplier which should have been 15 taking into consideration the young age of the deceased and his family members. The father of the deceased was around 42 years of age and mother was around 37 years at the time of the accident of the deceased and if age of both of them is taken into consideration then the appropriate multiplier would be 15 as laid down under the Second Schedule of the M.V. Act. Counsel for the appellant further contends that the Tribunal has granted lower rate of interest @6% p.a. which in any case should not have been below 7.5% p.a.