- (1.) Both these appeals are preferred against the award dated 27.2.2012 passed by Motor Accident Claims Tribunal (Tribunal for short), Narnaul, whereby compensation to the tune of Rs.4,42,000/- was awarded to the claimants. The above said appeals are being disposed of by this single judgment.
(2.) In the appeal filed by the Insurance Company, challenge was made to the multiplier applied which was done by the Tribunal according to the age of the deceased whereas according to the appellant the age of the mother alone should have been taken. It was pleaded in the appeal that deduction at the rate of 50% in an un-married person's case was standard formula but in case of large family to support deduction could be made to the extent of 1/3rd for personal expenses of the deceased.
(3.) In the appeal filed by the claimant, enhancement was prayed for.;