AMARJEET CHAUDHARY, J. - (1.) THIS appeal is filed by the claimants against the award of the Motor Accident Claims Tribunal, Gurgaon which on a claim petition filed by them had granted a sum of Rs. 51840/-as compensation alongwith interest at the rate of 6% per annum from the date of filing of the claim petition.
(2.) THE challenge to the award is that the dependency of the claimants on the deceased has not been properly calculated and the Court should have applied a higher multiplier in the matter. In this case the income of the deceased has been proved to be Rs. 1216/- per month, out of which the Tribunal deducted Rs. 400/- per month on account of his own expenses and further deducted Rs. 210/- on account of pension of the widow and applied a multiplier of 8.
(3.) ON consideration of the matter, I am of the firm view that the approach of the Tribunal in deducting the sum of Rs. 210/- on account of pension is not justifiable.;