RAJ KUMAR Vs. ANAND AGGARWAL OILS PVT LTD

JUDGEMENT

(1.) THIS appeal is directed against the award of the Motor Accidents Claims Tribunal, Sonepat, dated November 2, 1988, which had awarded a sum of Rs. 60,000/ - as compensation to the claimants on account of the death of Gurjit Singh who had died in a vehicular accident on September 4, 1987. The Tribunal did not award any interest on the amount of compensation from the date of filing of the claim petition. Dissatisfied with the award, the claimants have filed the appeal for enhancement of compensation.

(2.) DURING the pendency of the appeal, Ajmer Kaur, the mother of the deceased, had filed civil miscellaneous application with the prayer that she be transposed as appellant in the appeal who was otherwise impleaded as a respondent in the appeal filed by the minor children of the deceased through their mother. The said application was ordered to be disposed of with the main case.

(3.) THE claimants have impugned the award of the Tribunal on the grounds, first, that the Tribunal had not applied a proper multiplier in the case of the deceased who was 28 years old; secondly, that the dependency of the claimants has been wrongly assessed; and thirdly, the Claims Tribunal did not award any interest on the amount of compensation which it ought to have granted from the date of filing of the claim petition.