- (1.) This judgment shall dispose of both the appeals mentioned above, which have arisen out of the same award dated 04.04.2014, passed by the learned Motor Accidents Claims Tribunal, Karnal (hereinafter called the 'Tribunal'), vide which Madan Lal and another the appellants-claimants of FAO No.10450 of 2014 have been awarded compensation to the tune of Rs.4,70,000/- as compensation on account of death of their son Bhupinder and Vinod Kumar and another the appellants-claimants of FAO No.2743 of 2015 have been awarded compensation to the tune of Rs.5,00,000/- on account of death of their son Aashu Rana, in the motor vehicular accident, which took place on 20.03.2012.
(2.) Both the appeals have been filed by the appellants-claimants for enhancement of amount of compensation.
(3.) Learned counsel for the appellants contended that deceased Bhupinder was 19 years of age but the learned Tribunal has taken his notional income only to the extent of Rs.30,000/- per annum, which is on the lower side. He further contended that the multiplier has also been applied wrongly in view of the age of the claimants. Similarly, the income of deceased Aashu has also been taken on lower side and multiplier has also been applied wrongly. Thus, he contended that the just compensation has not been awarded to the claimants.;