Arunabha Basu, J. - (1.) Heard the learned advocates appearing for the parties.
(2.) This appeal under section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and order passed by learned Judge, Motor Accidents Claims Tribunal and Third Additional District Judge, Alipore in connection with M.A.C. Case No. 205 of 1999. The Tribunal while disposing of an application under section 166 of the Motor Vehicles Act, 1988 awarded a sum of Rs. 2,50,000 as compensation.
(3.) The short question that arises in this appeal is, whether the learned Tribunal passed an award of compensation whereby and whereunder a lump sum compensation has been awarded by following the correct proposition of law such as, whether the learned Tribunal applied the multiplier method in order to determine the amount of compensation payable to the appellants?;