MUKESH RANI Vs. RAM PAL

JUDGEMENT

(1.) THE present appeal has been filed by the claimantappellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Karnal (for short 'the Tribunal'), vide award dated 1.10.2010, on account of death of Raman, in a motor vehicular accident.

(2.) LEARNED counsel for the appellants submits that the learned Tribunal erred in applying the multiplier of 16, whereas, the deceased was 30 years of age and in view of Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 3 RCR(Civ) 77 the same should have been applied 17. He further submits that the deceased was employed in M/s Luxmi Rice Mlls, Taroari and getting salary of Rs.42,000/ - per month. The amount awarded towards conventional heads is also on the lower side. No amount has been awarded towards future prospects, loss of love, care and guidance to the children, loss of love and affection to the mother.

(3.) ON the other hand, the learned counsel for the respondent -Insurance Company has contended that just and appropriate compensation has been awarded by the learned Tribunal. Therefore, the present appeal may be dismissed.