(1.) The appellant has filed this appeal for enhancement of compensation awarded to the tune of Rs.3,32,000/- on account of death of her son Vijay in a motor vehicle accident on 25.12.2010.
(2.) Learned counsel for the appellant argued that the trial Court applied the multiplier according to the age of the parents whereas it should have been applied as per the age of the deceased. Also even if it be taken that the age of the parents was to be considered, mother being class-I heir, her age should have been taken as the basis, which was 40 years as per the statement made by her before the Tribunal. The other contention was that an amount of Rs.10,000/- awarded towards loss of love and affection and equal amount for funeral expenses, was inadequate.
(3.) Learned counsel for the Insurance Company, however, argued that the Tribunal observed in para 18 of the award that as per the documents on record, age of the father was 35 years and that of the mother was 30 years on 1.1.1995. The accident took place on 25.12.2010 and, therefore, the mother was 46 years old at that time. Mean of age of both the parents was taken and multiplier was applied taking the mean as 49 years. Even if the age of the mother is taken, which is 46 years, the same multiplier was applicable. Nothing is, therefore, required to be enhanced so far as the multiplier is concerned.