- (1.) Heard Shri J.B. Singh learned Counsel for the Appellant and Shri R.P. Singh learned Counsel for the Respondents and perused the records.
(2.) The present appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against the impugned award dated 23.11.2007, passed by Motor Accident Claims Tribunal/Additional District Judge IV. Faizabad.
(3.) In brief, on 30.10.1990, the deceased Om Prakash Yadav, Member of C.I.S.F. while posted at the Ayodhaya Marg Faizabad as a measure of security was hit by Roadways Bus No. U.A.A. 9316 and succumbed to injuries. The bus was driven rashly and negligently and also broken the barrier where the deceased was posted. The claimants approached the Tribunal for payment of compensation. The Tribunal awarded compensation to the tune of Rs. 2,47,000. The Tribunal had applied the multiplier of 16 on the basis of notional income of Rs. 15,000 per annum.;