KRISHAN LAL Vs. SURAJ BHAN DRIVER

JUDGEMENT

(1.) THIS is claimants appeal for enhancement of the compensation on account of the death of Sham Sunder, who died in a road accident on 22. 8. 1984. The Motor Accident Claims Tribunal, Rohtak, on a claim petition under Section 110-A of the Motor Vehicles Act, vide its award dated 20. 8. 1985 awarded Rs. 57,600/- as compensation with 12% interest from the date of filing of the claim petition.

(2.) IN this appeal, the claimants' prayer is for enhancement of the compensation on the ground that the dependency of the claimants was not calculated properly and a lower multiplier has been applied.

(3.) I have considered the submissions of the learned Counsel for the parties and perused the case file.