Jitendra Chauhan, J. - (1.) The present appeal has been preferred by the claimant- appellants, seeking enhancement of the amount of compensation against the impugned award dated 16.05.2011 passed by learned Motor Accident Claims Tribunal, Panipat (for short' the Tribunal'), on account of the death of Ramphal.
(2.) The learned counsel for the appellant submits that the learned Tribunal has wrongly assessed his income i.e. Rs. 26,535/- instead of Rs. 35,000/- per month because at the time of accident deceased was also used to earn Rs. 8,000/- from his agricultural land and he was drawing his salary Rs. 27,000/- from the department. Whereas, learned Tribunal has committed a grave error while applying the multiplier of 4 whereas a multiplier of 12 should have been applied as the deceased was 51 year of age at the time of his death in the said accident. Aggrieved against the same, the appellants filed the present appeal before this Court.
(3.) On the other hand, the learned counsel for the respondent-Insurance Company has opposed the present appeal.;