AMARJEET CHAUDHARY,J. - (1.) THIS order will dispose of FAO No. 229 of 1985 filed by the appellants-claimants against the award of the Motor Accident Claims, Tribunal, Patiala, hereinafter referred to as the 'Tribunal', who, on a claim petition under Section 110-A of the Motor Vehicles Act, had awarded a sum of Rs. 38,400/- alongwith interest @ 9% P.A. from the date of the claim application and Cross-Objection No. 3-CII of 1986 filed by the driver and owner of the offending vehicle No. PUT 2939.
(2.) AGGRIEVED against the said award, the appellants-claimants have preferred this appeal for enhancement of the compensation, whereas in the cross-objection, the objectors have prayed for setting aside the impugned award and dismissal of the claim petition. The challenge to the said award is on the ground that the deceased was 21 years old at the time of his death. As such a multiplier of 20 should have been applied by the Tribunal. The other plea raised by the Counsel for the appellants is with regard to the rate of interest. According to the Counsel the Tribunal should have allowed 12% interest on the amount of the compensation.
(3.) I have perused the paper book.;