- (1.) Appellants have filed this appeal to impugn the order passed by tribunal seeking enhancement of compensation.
(2.) It has been stated in the grounds of appeal that multiplier applied by the tribunal is on the lower side. Keeping in view the age of deceased, a higher multiplier would be applicable. Learned counsel for the respondents has opposed the prayer. According to him, multiplier has been correctly applied keeping in view the facts and circumstances of the case.
(3.) Heard.;