PARAMJEET KAUR Vs. ROHITASH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The legal heirs of deceased Harvendra Singh have preferred this appeal for enhancement of the amount of compensation in respect of his death on 12th April, 2004 arising out of use of motor vehicle and being aggrieved with the impugned award dated 7th March, 2007 passed by the Motor Accident Claims Tribunal (Fast Track), Kotputli, whereby the learned Tribunal awarded a total compensation of Rs. 3, 79, 000/- with interest @ 6% per annum from the date of claim application i.e. 5th July, 2004 in their favour as under:

(3.) The only submission of learned counsel for the appellant is in respect of multiplier adopted by the learned Tribunal while calculating the amount of compensation. It is contended that in the claim application the age of deceased was mentioned as 40 years, but it was wrongly determined as 45 years by the learned Tribunal. It is further contended that even if the age of deceased is determined as 45 years, then at-least the multiplier of 15 ought to have been applied in place of 14 as per Second Schedule. He, therefore, contended that amount of compensation may be enhanced accordingly.