PRAMOD KUMAR KOHLI Vs. AMAR NATH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,59,000/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 30th August, 2002 resulted in the death of Rochan Kohli aged 19 years. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal has awarded compensation of Rs. 3,59,000/- by applying the multiplier of 12 considering the age of the mother to be 43 years.