Jitendra Chauhan, J. - (1.) The present appeal has been filed by the Claimants/appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Hoshiarpur (for short 'the Tribunal'), vide award dated 10.06.1997, on account of death of Shangara Singh, in a motor vehicular accident.
(2.) Learned counsel for the appellants contends that the deceased was 63 years of age at the time of the accident. The Tribunal assessed his earning capacity at Rs. 3,000/- per month and deduction was 1/2. The Tribunal has applied the multiplier of 5 which should be 7 as per the law laid down in Smt. Sarla Verma and others v. Delhi Transport Corporation and another, 2009 (3) RCR (Civil) 77. It is further submits that the amount awarded by the learned Tribunal on account of loss of consortium, funeral expenses is inadequate.
(3.) On the other hand, the learned counsel for the respondent - Insurance Company submits that just and appropriate compensation has been awarded by the learned Tribunal. He prays for the dismissal of the appeal.;