SNEH PRASHAR,J. - (1.) The claimants-appellants, the widow and sons of deceased Ram Chander, who lost his life in a road side accident that took place on 18.7.1999, filed the present appeal seeking enhancement of the compensation awarded to them by learned Motor Accident Claims Tribunal, Narnaul (for short 'the Tribunal') vide award dated 27.7.2000 passed in MACT case No.146 of 1999.
(2.) The submissions made by Mr.Praduman Yadav, Advocate representing the appellants and Mr.Atul Gaur, Advocate for respondent No.3 have been heard and record perused.
(3.) Learned counsel for the appellants submitted that the deceased was 50 years aged at the time of his death. He was an agriculturist and also a good grain trader and used to earn Rs. 8000/- per month. However, learned Tribunal without considering the said fact and without applying the multiplier method, awarded a lump sum amount of Rs. 50,000/-, which is extremely low.;