- (1.) Dissatisfied with the quantum of compensation granted by the tribunal, claimants have preferred instant appeal before this court.
(2.) Learned counsel for the appellants submits that the deceased was 25 years of age at the time of his death. Tribunal has, however, applied multiplier of 13 which is on the lower side. According to him, appropriate multiplier would have been 18.
(3.) No one has put in appearance on behalf of the insurance company.;