MUTYALA GEETA BAI Vs. CH RAM KUMAR

JUDGEMENT

(1.) This appeal is filed by the claimants against the order dated 17.10.2001 passed by the Motor Accident Claims Tribunal-cum-District Judge, Adilabad in O.P. No. 713 of 1999. I have heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondent No.2.

(2.) Challenge to the order in the appeal is to the quantum of compensation on the ground that it is not adequate, not properly computed and requires enhancement.

(3.) Mutyala Rajender, hereinafter referred to as 'the deceased' was working as Assistant Engineer and he died in the accident, which occurred on 31.07.1999. His salary as per Ex.A.10 salary certificate produced by the claimants was Rs. 9,659/-. As per Ex.A.8, SSC certificate his date of birth was 30.03.1962 and the learned tribunal rightly considered his age basing on the said certificate as 39 years, made 1/3rd deduction, applied multiplier '16' and arrived at compensation of Rs. 11,25,000/- payable with interest @ 9% per annum from the date of petition till the date of realization.