SUKDEB MONDAL Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS appeal is at the instance of the claimants and is directed against an award dated 8th June, 2005 passed by the learned Judge, Motor Accident Claims tribunal, South 24-Parganas, in M. A. C. C. No. 145 of 2004, thereby disposing of the application under Section 163a of the Motor Vehicles Act by holding that the appellants are entitled to claim compensation to the extent of Rs. 1,31,900/ -.

(2.) BEING dissatisfied, the appellants have come up with the present appeal.

(3.) THERE is no dispute that the victim died of an accident and the vehicle involved was covered by the insurance. According to the appellants, the victim had been earning a sum of Rs. 2,800/- a month and she having died at the age of 31, the appropriate multiplier applicable under the Second Schedule of the Motor vehicles Act should be 17.