PANMESHWARI Vs. PEHLAD SINGH

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims Tribunal, Bhiwani, who, on a claim petition, under Section 110 A of the Motor Vehicles Act, had awarded a sum of Rs. 57,600/- as compensation on account of death of Ram Niwas. Out of this amount of compensation, Rs. 10,000/- paid to the heirs as ex gratia grant, were to be deducted from the amount of compensation. In this case, the claimants were held entitled to Rs. 1,15. 200/- as compensation. However, the appellants-claimants were awarded Rs. 57,600/- bolding that the accident had occurred due to rash and negligent driving of the truck driver and that of Ram Niwas deceased who was driving the bus.

(2.) AGGRIEVED against the said award, the appellants have preferred this appeal

(3.) THE challenge to the said award is that no fault liability can be attributed to the deceased. The other plea raised by the appellants is that the deceased was 35 years of age at the time of his death. As such, the Tribunal had erred in law in applying a multiplier of 16 and a higher multiplier sheuld have been applied.