BALJIT VERMA Vs. MADAN LAL

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accident Claims, Tribunal, Rupnagar, dated 13. 6. 1986, who, on a claim petition Under Section 110-A of the Motor Vehicles Act filed by Smt. Baljit Verma and her 3 minor children, awarded a sum of Rs. 2,02,000/- with 12% interest for the death of Shri S. N. Verma, a practising Advocate, who died as a result of the injuries sustained by him while travelling in Matador No. UTI-7848 on 10. 5. 1984. The Tribunal had also awarded a sum of Rs. 3,000/- as funeral expenses, and Rs. 3,000/- for medical expenses.

(2.) BEING dis-satisfied with the award of the Motor Accident Claims Tribunal (hereinafter referred to as the 'tribunal') the claimants have filed the present appeal for enhancement of the compensation. The award of the Tribunal had been assailed on the ground that the Tribunal had erred in applying different multiplier and it should have adopted a unified multiplier in the case of all the claimants.

(3.) MR . Pardeep Bedi, appearing for the United India Insurance Co. , respondent No. 3 contends that there is no error in the award of the Tribunal. As such no interference in the award is called for.