S.P.SRIVASTAVA, J. - (1.) HEARD the learned Counsel for the appellant. The appellant feels aggrieved by the award of an amount of Rs. 3,72,600/ - as compensation to the claimants on account of the untimely death of Sri Dalvindar Singh, aged about 27 years in the accident involving the offending motor vehicle, a Roadways Bus.
(2.) THE claimants had come up with the case that on 27.3.2001 at about 6.30 p.m. while Sri Dalvindar Singh was going on his Motor Cycle, the offending Bus, which was being driven rashly and negligently, dashed the Motor Cycle of Sri Daivindar Singh causing his instantaneous death. The learned Counsel for the insurer -appellant has urged that taking into consideration the age of the deceased, the amount of compensation awarded by the Tribunal is excessive.
(3.) IN this connection, it may be noticed that Daivindar Singh died in the said accident leaving behind his old parents, his wife and one unmarried daughter. The Tribunal proceeded to assess the income of the deceased as Rs. 2,400/ - per month. The extent of dependency was found to be Rs. 1,600/ - per month and multiplier of 18 was rightly applied. Thus, the Tribunal rightly awarded a sum of Rs. 3,72,600/ - as just compensation and the same cannot be said to be excessive.;