AMARJEET CHAUDHARY,J. - (1.) THE Motor Accident Claims Tribunal, Sirsa (hereinafter referred to as the Tribunal) on a claim petition under Section 110-A of the Motor Vehicles Act, filed by the claimants, had awarded Rs. 64,000/- as compensation on account of the death of Krishan Lal and Rs. 10,000/- on account of the death of Mohinder Pal with 12% p.a. interest from the date of filing of the claim petition till recovery of the entire. amount of compensation. Dissatisfied with the award of the Tribunal dated August 31, 1985 the claimants-appellants have filed the present appeal for the enhancement of the compensation.
(2.) THE challenge to the award is that the Tribunal had wrongly calculated the monthly income of Krishan Lal deceased at Rs. 500/-. The deceased was a skilled worker and was earning more than Rs. 1000/- per month. I have considered the submissions of the Counsel for the appellants. It has come in evidence of Ram Chand (PW-5) father of Krishan Lal deceased that the deceased was earning Rs. 1000/- per month by doing agricultural work in the village and cement business in Mandi Dabwali. Even if assumed that the income of the deceased has been exaggerated, some concession can be given and I am of the view that the monthly income of the deceased from the said work could not be less than Rs. 750/-. Out of Rs. 750/- the deceased must be spending 1/3rd on himself and the remaining 2/3rd i.e. Rs. 500/- on his family. The annual dependency of the claimants comes to Rs. 6000/-. The deceased was 40 years old at the time of his death and by adopting a multiplier of 16, the Tribunal has not committed any error. In this manner, the total compensation comes to Rs. 96,000/- with regard to the death of Krishan Lal.
(3.) SO far as the case of Mohinder Pal is concerned there is no scope for interference in regard to the compensation awarded on account of his death.;