SARLA RANI Vs. RAJBIR

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accidents Claims Tribunal, Sonipat, who, on a claim petition under Sections 166/140 of the Motor Vehicles Act, had awarded Rs. 1,34,400/- as compensation to the claimants on account of the death of Om Parkash, who was the husband of appellant No. 1, Sarla Rani and father of Chanchal and Chetan Kumar, minor children.

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

(3.) THE challenge to the said award is primarily on the ground that a proper multiplier has not been applied and the prayer of the appellants is that out of the amount of compensation, i. e. , Rs. 80,000 falling to the share of Sarla Rani, appellant No. 1, who is the widow of the deceased, some amount is required to be paid in cash to her to cater the family needs.