CHANDER MOHANI Vs. MEHAK CHAND

JUDGEMENT

(1.) THIS is claimants' appeal for the enhancement of compendsation.

(2.) THE back ground which led to the filing of this appeal is that the claimants filed claim application in the Court of Motor Accidents Claims Tribunal, Karnal (hereinafter referred to as the Tribunal) under Section 110 of the Motor Vehicles Act demanding rupees three lack on account of the death of Tilak Raj as also on account of damage caused to truck No. HYA 9487 in a Vehicular accident.

(3.) LEARNED Counsel for the appellant has urged that the Tribunal has erred in assessing the monthly income of the deceased as also the dependency. According to the learned Counsel, keeping in view the fact that the deceased was 40 years at the time of his death, the Tribunal should have applied a higher multiplier instead of 16.