BALJINDER SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) RESPONDENTS had earlier been served and the matter was adjourned for awaiting appearance. No one had appeared ultimately and the respondents are proceeded against ex parte.

(2.) THE appeal is preferred by the appellants for enhancement of the compensation granted by Motor Accident Claims Tribunal, Ferozepur (Tribunal for short) on account of death of their parents in a motor vehicle accident, which took place on 8.10.1995.

(3.) COUNSEL for the appellants argued that there were five members in the family of the deceased and personal living expenses were deducted to the extent of 1/3rd whereas deduction should have been 1/4th. Age of the deceased was 52 years i.e. the father of the claimants while that of the mother who also died in the same accident, was 50 years. Multiplier of 9 was applied though it should have been 11.