- (1.) THIS order will dispose of FAO's No. 1027 and 1028 of 1984 arising out of the award of the Motor Accident Claims Tribunal, Ambala dated 16. 10. 1984.
(2.) SATWANT Kaur and others had filed claim petition No. 6 of 1983 and Ram Lal Chadha and others had filed claim petition No. 7 of 1983 Under Section 110-A of the Motor Vehicles Act before the Motor Accident Claims Tribunal, Ambala (hereinafter referred to as the Tribunal ).
(3.) IN the case of Satwant Kaur, the Tribunal by assessing the dependency of the claimants at Rs. 250/- per month and by adopting a multiplier of 16, had awarded a sum of Rs. 48,000/- with 12% PA interest on account of the death of Surjit Singh. In the case of Ram Lal Chadha and others, the Tribunal by assessing the dependency of the claimants at Rs. 250/- per month and by adopting a multiplier of 16, had awarded a sum of Rs. 48,000/-with 12% PA interest as compensation on account of the death of Sushil Kumar Chadha.;