JAINSER Vs. PANCHAM SINGH

JUDGEMENT

(1.) SINCE the respondent No. 3 is responsible for the payment of compensation, therefore, the service of notice on respondent Nos. 1 and 2 is not necessary and they be exempted from serving respondent Nos. 1 and 2.

(2.) WITH the consent of the parties, the case is heard finally.

(3.) LEARNED Counsel for the appellants submits that the amount awarded is on lower side. It is submitted that out of this amount Rs. 1,56,000 has been awarded towards loss of future income and Rs. 10,000 has been awarded towards other heads. It is submitted that the multiplier of 13 has wrongly been applied while age of the deceased was 45 years at the time of accident and as per Second Schedule of Motor Vehicles Act, the multiplier of 17 ought to have been applied. It is submitted that learned Tribunal committed error in assessing the income of the deceased @ Rs. 50 per day while deceased was doing the business of milk and deceased was having agricultural land, therefore, the income was on higher side.