G SITARAM Vs. GANESH PRASAD

JUDGEMENT

(1.) This appeal is directed against the award dated 31.10.98, passed by the Motor Accidents Claims Tribunal, Chhindwara, in Claim Case No. 110 of 1996.

(2.) The accident took place on 6.7.1996, on Chhindwara-Betul route, when jeep No. MP 22 B-4663 driven rashly and negligently met with accident resulting in death of G. Prasad Rao (28). The claimants are parents of the deceased seeking compensation of Rs. 7,50,000. The Claims Tribunal has come to the conclusion that accident took place as alleged. Ultimately, compensation of Rs. 1,54,000 has been awarded. The claimants are not satisfied with this award, therefore, it has been assailed through this appeal.

(3.) Mr. Saurabh Tiwari, learned counsel appearing for the claimants-appellants, submits that the Tribunal has not assessed the compensation properly. Therefore, just compensation has not been awarded. The learned counsel contends that the deceased was 28 years old at the time of accident, therefore, multiplier of 18 would be applicable instead of 12 applied by the Claims Tribunal. It is also contended that the deceased was salesman in Hindustan Lever Ltd. earning Rs. 3,500 per month. Further, compensation towards loss to the estate, funeral expenses and loss of expectancy of life has not been awarded and that United India Insurance Co. Ltd. has not been made liable to pay compensation.