- (1.)The claimant-appellants have filed this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 24.2.1996 of the Motor Accident Claims Tribunal, Kotputli, District Jaipur.
(2.)The brief relevant facts as regards this appeal are that the deceased Ramesh was travelling by truck RNG 1031 which was going from Delhi to Jaipur. When the above truck reached near Gordhanpura at about 5.30 a.m. on 9.7.1988 suddenly another truck RNE 2676 being driven rashly and negligently by its driver respondent No. 1 came from opposite side and collided with the above truck as a result of which the deceased Ramesh died on account of the injuries sustained by him in the accident. The deceased was the only son of the claimant-appellant Nos. 1 and 2 and the claimant-appellant No. 3 is the wife of the deceased. Respondent No. 2 is the owner and respondent No. 3 is the Insurance Company of the truck RNE 2676. The learned Tribunal passed an award of Rs. 1,82,800 in favour of the claimant-appellants. Aggrieved by this judgment/award the claimant-appellants have filed this appeal.
(3.)Mr. Vinay Mathur, learned Counsel for the claimant-appellants has submitted that one third deduction on account of self expenditure should not have been made as the deceased belonged to low income group. He has further submitted that the learned Tribunal adopted a multiplier of 17 whereas looking to the age of the deceased multiplier of 18 should have been adopted.