SANTOSH KUMARI Vs. KARAMAT ALI

JUDGEMENT

(1.) APPELLANTS -claimants being the victims of a Vehicular accident, have filed a claim petition before Motor Accident Claims Tribunal, Jammu on 21st of October, 1999 for grant of compensation which came to be allowed vide award dated 22nd of January, 2002, impugned in this appeal. In terms of impugned award, compensation to the tune of Rs. 5,24,600/ - came to be passed in favour of the claimants against respondent No. 3 -Insurer -Oriental Insurance Company.

(2.) THE appellants -Claimants are not satisfied with the quantum of award and have prayed for enhancement of the same.

(3.) THE sole point around which the entire controversy revolves is whether the multiplier came to be rightly applied and income of the deceased came to be rightly assessed.