MOHD. AFZAL AHMED Vs. ANUP KUMAR SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,50,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 4th June, 2006 resulted in the death of Master Sehdab. The deceased was survived by his parents who filed the claim petition before the learned Tribunal. The deceased was aged 12 years at the time of the accident and was a student of Vth Standard.

(3.) IN the case of Manju Devi v. Musafir Paswan, the Hon'ble Supreme Court awarded compensation of Rs. 2,25,000/ - in respect of death of a 13 -years old boy by applying the multiplier of 15 and taking the notional income of Rs. 15,000/ - as per the Second Schedule of the Motor Vehicles Act. The relevant portion of the said judgment is reproduced hereunder: -