BUDHA RAM Vs. HEMA RAM & OTHERS

JUDGEMENT

(1.) This is an appeal under Section 173 of the Motor Vehicles Act, 1988 against the judgment and award dated 03.02.2006 passed by the Additional District Judge (Fast Track) No.4 (MACT Cases) Jodhpur.

(2.) While praying for enhancement, learned counsel for the appellant submitted that disability assessed was 8.15%.

(3.) However, in spite of the same, the amount awarded towards this is on the lower side. It is further stated that the appellant was 45 years of age and, therefore, the multiplier of 15 should have been applied instead of 13.