(1.) THIS appeal by the claimants is directed against the award dated 4.9.2004 passed by the learned Motor Accidents Claims Tribunal, Una in M.A.C. Petition No. 28 of 2001.
(2.) BRIEFLY stated the facts of the case are that Bodh Raj was driving his motor cycle and met with an accident with bus No. PB 07-F 8161 owned by respondent No. 1. The bus was driven by respondent No. 2 and was insured with United India Insurance Co. Ltd. Bodh Raj died as a result of the injuries sustained in the accident.
(3.) DECEASED was working as Development Officer in Life Insurance Corporation of India and was getting salary and was also earning commission and had filed returns showing the income as detailed hereinabove. The deceased as per Higher Secondary certificate placed on record was born on 14.2.1962. The accident took place on 4.3.2001 and he was therefore, 39 years of age at the time when the accident took place. The learned Tribunal assessed the income of the deceased at Rs. 3,00,000 per year. He deducted Rs. 1,00,000 for the expenditure of the deceased on himself and has further deducted another sum of Rs. 50,000 per year for expenses of upkeep of office, vehicle, etc. and has assessed the dependency of the family at Rs. 1,50,000 per year. Multiplier of 10 was applied and compensation assessed at Rs. 15,10,000 after adding Rs. 10,000 for conventional damages.