CHANDERPAL AND ANOTHER Vs. KRISHAN KUMAR

JUDGEMENT

(1.) Notice issued to the respondent has been received back served through his wife, which is a valid service. No one has appeared for him. The matter is being heard ex parte against him.

(2.) This appeal is filed by the appellants, who were the claimants before the Motor Accident Claims Tribunal (Tribunal for short), Sirsa, for enhancement of the compensation granted to the tune of Rs.53,000/- on account of death of their son Neelu, who was 6 years old at the time of accident on 29.5.2006.

(3.) Learned counsel for the appellants argued that it was held in Reshma Kumari and others Vs. Madan Mohan and another, 2013 2 DNJ 257 that irrespective of the fact whether the petition was filed under Section 163-A of the Motor Vehicles Act, multiplier of 15 would be applied as per the assessment indicated in the second schedule. The view was followed in Krishan Gopal and another Vs. Lala and others, 2013 10 Scale 580.