SAVITA AND ORS Vs. MUKESH MAHESHWARI AND ANR

JUDGEMENT

(1.) The appeal has been preferred by the claimants for enhancement of compensation calling in question award dated 17.3.2004 passed by 2nd Addl. Motor Accident Claims Tribunal, Morena in Claim Case No. 53/2002.

(2.) The claimants are widow, four children and parents of deceased Jagdish Singh. Jagdish Singh used to work with contractor and used to ply the Jeep. It was claimed that his earning was Rs. 8,000 per month. The Tribunal has assessed the income of deceased at Rs. 75 per day, total compensation of Rs. 2,89,500 has been awarded along with interest at the rate of 6% per annum. Dissatisfied with the same, the appeal has been preferred for enhancement of compensation.

(3.) It is submitted by learned Counsel appearing for appellants that earning of the deceased has not been properly assessed, inadequate compensation has been awarded, age of deceased was 35 years, multiplier of 16 has been applied whereas multiplier of 17 ought to have been applied, thus, compensation be suitably enhanced.