VIJAY KUMAR Vs. SHIV KUMAR KAKKAR

JUDGEMENT

(1.) The present appeal is filed for enhancement of the amount granted by the Motor Accident Claims Tribunal, Panchkula (for short the 'Tribunal') vide award dated 2.8.2014 vide which only Rs.4,85,000/- was awarded.

(2.) While praying for enhancement, learned counsel for the appellants submitted that the notional income has been taken on the lower side whereas it should have been Rs.9,000/- per month. Secondly, in case the notional income is taken into consideration then no deduction can be made. Further, the multiplier of 14 should have been applied instead of 10 taking into account that the age of the deceased at the time of death was 44 years.

(3.) Learned counsel for the respondent-Insurance Company while opposing the enhancement as per the notional income submitted 1 of 3 that no evidence has been led by the appellants to show that it should have been more than Rs.4500/- at that point of time. Further, the amount granted towards the consortium is also on the higher side.