(1.) THE present appeal has been filed by the claimant -appellants, seeking enhancement of the amount of compensation awarded by the learned Motor Accident Claims Tribunal, Ludhiana, ('the Tribunal', for brevity) vide award dated 02.06.2010, on account of the death of their minor daughter, Manju Rani, in a motor vehicular accident, that took place on 30.05.2008. The learned counsel for the appellant cites Manju Devi v. Musafir Paswan, : 2005 ACJ 99 SC, to contend that the amount of compensation of Rupees seventy five thousand, awarded by the learned Tribunal, is highly inadequate. He further states that the learned Tribunal ought to have awarded compensation by taking notional income of the deceased as Rupees fifteen thousand and applying the multiplier of 15. He further states that nothing has been awarded to the claimant -parents on account of loss of company of child as also the pain suffered by them. The learned counsel, however, submits that he shall be satisfied in case a lump sum amount of Rupees two lacs and fifty thousand, is awarded as compensation.
(2.) ON the other hand, the learned counsel for the respondent -Insurance Company has opposed the present appeal.
(3.) IT is not in dispute that the deceased, Manju Rani, who was aged four years, died in a motor vehicular accident. The claimants are her parents. In Manju Devi's case supra, Hon'ble the Apex Court awarded compensation of Rupees two lacs and twenty five thousand, with regard to the death of a 13 years' old boy by applying the multiplier of 15 and taking the notional income of Rupees fifteen thousand. The facts of the present case are squarely covered by the ratio of law laid down in Manju Devi's case supra. The learned Tribunal has awarded a lump sum compensation of Rupees seventy five thousand to the claimants.