SUBHASH Vs. MANGEJ SINGH

JUDGEMENT

(1.) Appellants have filed this appeal, challenging the award dated 17.12.2014 passed by the Motor Accident Claims Tribunal, seeking enhancement of compensation amount.

(2.) Learned counsel for the appellants has submitted that the appellants are the parents of the deceased. Deceased was aged about 20 years. Tribunal has erred in applying the multiplier of '15' while calculating the amount of compensation, whereas, multiplier of '18' was liable to be applied. In support of his argument, learned counsel has placed reliance on the decision given by the Hon'ble Supreme Court in case of National Insurance Company Limited Versus Pranay Sethi and others AIR 2017 (SC) 4973, as under:-

(3.) Learned counsel for respondent no.3 has opposed the appeal and has submitted that the income of the deceased has been taken on a higher side by the Tribunal, whereas,the same was liable to be taken as Rs.3,510/- per month in view of the minimum wages fixed by the State at the relevant time.