- (1.) This is an appeal brought by the claimants- dependents of Shankar Lal, who lost his life in a road side accident that took place on 01.11.2009. The claim petition that was brought under section 166 of the Motor Vehicles Act, 1988 has been allowed by learned Motor Accidents Claims Tribunal(Fast Track Court) Narnaul (for short 'the Tribunal) vide award dated 31.01.2011 in a sum of Rs.14,16,800/-. Since the appeal is for enhancement of compensation by challenging the multiplier and the cut applied by the Tribunal, the facts that are just necessary for disposal of this appeal are as under:-
(2.) Shankar Lal was a little more than 55 years of age. He was working as mining mate with Hindustan Copper Ltd., Khetri Nagar and was drawing a salary of Rs.35,730/- per month.
(3.) The multiplier adopted by the Tribunal is of 5 and the cut applied to the income of the deceased is 1/3 rd .;