Jitendra Chauhan, J. - (1.) The present appeal has been preferred by the injured- claimant, seeking enhancement of the amount of compensation awarded vide impugned award dated 03.06.1996, passed by the learned Motor Accident Claims Tribunal, Patiala (for short, 'the Tribunal'), on account of the injuries sustained by him in a motor vehicular accident.
(2.) The learned counsel for the appellant contends that the compensation awarded by the learned Tribunal is not in commensurate with the injuries sustained by the claimant-appellant and deserve to be enhanced.
(3.) The learned counsel for the appellant contends that the learned Tribunal erred in applying lesser multiplier of 12. The deceased was 40 years of age at the time of his death and was young in age, his elder child is aged 11 years, therefore, multiplier of 18 should have been applied while assessing the amount of compensation.;