AMARJEET CHAUDHARY, J. - (1.) IN this appeal filed by the claimants, the prayer is for the enhancement of compensation. The Motor Accident Claims Tribunal, Ambala vide its award dated 26. 7. 1991 had awarded a sum of Rs. 78,000/- as compensation to the claimants with 12% interest, which was ordered to be shared equally.
(2.) THE challenge to the award is that the income of the deceased and the dependency of the claimants have not been properly determined. Learned counsel for the appellants contends that it has been proved on record that the deceased was earning Rs. 1500/- per month and the claimants had also produced certificate of income but the Tribunal had erred in assessing the monthly income of the deceased and the dependency of the claimants on him. Learned counsel for the appellant further contends that the deceased was 50 years of age at the time of death and as such a multiplier of 16 should have been applied.
(3.) I have considered the submissions of learned counsel for the parties and perused the paper book.;