OM VATI Vs. PRITHI SINGH

JUDGEMENT

(1.) The present appeal has been preferred by the claimant-appellants, seeking enhancement of the amount of compensation awarded vide impugned award dated 21.08.1999, passed by the learned Motor Accident Claims Tribunal, Rohtak (for short, 'the Tribunal'). There is no assistance on behalf of the appellants, however, it has been pleaded in the appeal that the deduction and multiplier have been wrongly applied. The amount awarded under the other heads is also on the lower side.

(2.) On the other hand, the learned counsel for the respondent-Insurance Company has vehemently opposed the present appeal.

(3.) I have heard the learned counsel for the parties and perused the record.