- (1.) Heard Sri Nishant Mehrotra, learned counsel for the appellant.
(2.) The appellant is an insurance company. It has filed this appeal against the judgment and order dated 4.5.2013 passed by the Motor Accident Claims Tribunal, Bijnor in M.A.C.P. No.193 of 2011 between Arvind Kumar (Claimant) and Ramgopal @ Rampal and another (Opposite parties) whereby a compensation of Rs.5,01,380/- with interest @ 6% p.a. has been awarded.
(3.) The tribunal had taken the loss of income of the injured to be Rs.18,000/- for the purposes of determining compensation and by applying the multiplier of 18 worked out the compensation on the basis of disability to be Rs.3,24,000/-.;