- (1.) DESPITE sufficient opportunity, no reply has been filed by the respondents. Keeping in view the averments made in the application, the same is allowed. The delay of 83 days in filing the instant appeal is hereby condoned. FAO -7335 -2011 1. The present appeal has been filed by the claimant -appellants, seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal, Gurdaspur (for short 'the Tribunal'), vide award dated 1.6.2011, on account of death of Darshan Lal, in a motor vehicular accident.
(2.) LEARNED counsel for the appellants submits that the deceased was 38 years of age at that time, as per the postmortem report Ex.A4. He left behind five dependents i.e. mother, wife and three children. In view of Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009(3) RCR (Civil) 77, the multiplier of 15 and dependency of /4th should be taken. He further submits that the learned Tribunal has not awarded any amount towards loss of consortium and funeral expenses. No interest has been awarded on the compensation amount. 3. On the other hand, the learned counsel for the respondent - Insurance Company has not disputed the above facts.
(3.) I have heard the learned counsel for the parties and perused the record carefully.;