CHHAYA DEBNATH Vs. MANIK LAL DEBNATH

JUDGEMENT

(1.) THIS appeal for enhancement of compensation is directed against the award dated 15th July, 2008 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala in T.S. (MAC) No. 312 of 2006 whereby the Tribunal has awarded a sum of Rs. 1,94,000/ - along with interest @ 9% per annum in favour of the claimant.

(2.) THE short question involved in this appeal is as to what amount of compensation the claimant is entitled.

(3.) THE learned Tribunal assessed the income of the deceased at Rs. 3000/ - per month and deducted 2/3rd for the personal expenses of the deceased and thereafter applying a multiplier of 16 awarded compensation of Rs. 1,94,000/.