- (1.) HEARD the parties and with their consent this appeal is disposed of at the stage of hearing under Order 41 Rule 11 of the Code of Civil Procedure.
(2.) ONE Raju Prasad, a 6 years old child died in a motor accident on 25.5.1995, when he was dashed by a car, bearing registration no. WNR -3651.
(3.) HIS parents filed Claim Case No. 24 of 1995, before the Motor Vehicles Accident Tribunal, Saran at Chapra, wherein by the impugned judgment and award dated 10.7.1997, a sum of Rs. 1,25,000/ - has been directed to be paid as compensation by the Insurance Company. While assessing compensation the Tribunal committed an error, when it took notional income of the deceased 6 year's old child and also used the multiplier etc.;