BHURI Vs. RAJEESH KUMAR

JUDGEMENT

(1.) By way of present appeal the appellants seek to challenge the impugned Award dated 11.5.2007 whereby the Tribunal has awarded the compensation of Rs.2,76,000/- along with interest @7.5% p.a.

(2.) Brief facts of the case are as under:

(3.) In the present appeal the appellant seeks to challenge the impugned award only on the limited ground of wrong application of multiplier applied by the Tribunal. The contention of the counsel for the appellant is that as per the II Schedule of the Motor Vehicles Act, the appropriate multiplier is 17 but without giving any reasons the Tribunal has applied the multiplier of 9.