Ojha, J. - (1.) Heard the learned counsel for the insurer appellant and Mr. Ram Singh, the learned counsel for the respondent No. 1.
(2.) The appellant feels aggrieved by the award of Motor Accidents Claims Tribunal, Allahabad, determining an amount of Rs. 3,98,000 (rupees three lakh ninetyeight thousand only) to which the dependants of the deceased Dilshad were found entitled to on account of his untimely death in an accident involving the offending motor vehicle, a truck bearing registration No. UP 63B-9345 which had been insured by the present appellant covering the risk.
(3.) Motor Accidents Claims Tribunal, on a careful consideration of the evidence and materials brought on record had come to the conclusion that the deceased was aged about 20 years at the time of the accident. He was earning Rs. 4,500 per month. He had left behind his mother and father. The Claims Tribunal utilizing the multiplier of 11 and after considering the circumstances of the case, had made an award in favour of the dependants of the deceased.;