Jitendra Chauhan, J. - (1.) The present appeal is preferred by the appellants for the enhancement of the compensation awarded vide Award dated 31.8.2002, by the Motor Accident Claims Tribunal, Panipat ( for short the Tribunal ) for the death of their son in a motor vehicle accident on 8.4.1994.
(2.) Learned counsel for the appellants submits that the Ld. Tribunal has wrongly assessed the income of the deceased, Bhupinder Singh, 26 years old bachelor. He further contends that the deceased was highly qualified i.e. B.Com with M.B.A and was working as a Senior Marketing Officer with M/s Jolly Rishi and Associates, Ludhiana. He used to earn INR 8000/- per month. The multiplier applied is also on the lower side. The Ld. Tribunal has awarded inadequate compensation under various heads.
(3.) On the other hand, the learned counsel for the respondents submits that the compensation awarded by the Ld. Tribunal is just and adequate.;