KIRAN BAKSHI Vs. RAMESH CHAND @ RAM CHAND

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 2,33,400/ - has been awarded to the appellants. The appellants seek enhancement of the award amount. The accident dated 13 the February, 1996 resulted in the death of Sachin. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(2.) THE deceased was aged about 18 years at the time of the accident. The learned Tribunal has awarded Rs. 2,33,400/ - to the appellant.

(3.) IN the case of Manju Devi vs. Musafir Paswan, : VII (2005) SLT 257, 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 national 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: -