BHULI BAI RATHI Vs. MOHAMMAD KONEN

JUDGEMENT

(1.) Appellants have filed this appeal challenging the award dated 06.09.2018 passed by the Motor Vehicle Accident Claims Tribunal, seeking enhancement of compensation amount.

(2.) Learned counsel for the appellants has submitted that the learned Tribunal has wrongly applied the multiplier of 11 to workout the compensation amount, whereas, multiplier of 13 should have been applied. Appellants were entitled to receive an addition of 25% towards loss of future earning of the deceased, whereas, only an addition of 10% has been granted by the Tribunal. The income of the deceased has been wrongly taken as Rs.5,122/- per month as the income of the deceased was liable to be taken as that of a skilled worker.

(3.) Learned counsel for respondent No.3 has opposed the appeal.