BIRMATI & ANR Vs. OM PARKASH & ORS

JUDGEMENT

(1.) Present appeal has been filed against award dated 11.02.2015 passed by Motor Accident Claims Tribunal, Rewari (for short, 'the Tribunal').

(2.) The issue involved in the present appeal is loss of dependency to be awarded in case of death of a 17 years old boy who was ITI student.

(3.) The grievance in present appeal is that a lump sum amount has been awarded for compensation and multiplier method had not been adopted.