Pankaj Mithal, Shashi Kant, J. - (1.) Heard Sri S. D. Ojha holding brief of Sri R. C. Gupta, learned counsel for the claimant appellants. The contesting party in this appeal is the respondent no. 3, Insurance Company who is represented but none has appeared on its behalf.
(2.) The claimant appellants has preferred this appeal against the award dated 30.04.2003 passed by Motor Accident Claims Tribunal for Rs.1,02,000/- with 9% interest awarded to the claimant appellants on account of death of their son in a motor accident.
(3.) The Tribunal had taken the income of the deceased to be Rs. 50000/- per annum and after deducting ⅓rd towards personal expenses and then by applying the multiplier of 5 on the basis of the age of the parents awarded the compensation.;