SNEH PRASHAR,J. - (1.) By way of this appeal, appellants-Jatti and another seek enhancement of compensation awarded to them by learned Motor Accident Claims Tribunal, Fatehabad (for short, "the Tribunal") in MACT Petition No.1 of 2013, on account of death of Rattna (husband of appellant No.1 and son of appellant No.2), who lost his life in a motor accident.
(2.) The submissions made by Mr. S.N. Pillania, learned counsel for the appellants and Mr. Sanjeev Kodan, learned counsel for respondent No.3-insurance company have been heard and record perused.
(3.) Learned counsel for the appellants-claimants argued that the deceased was a supervisor and was earning L 9000/- per month but learned Tribunal wrongly assessed his income as L 3300/- per month and after deducting ?rd of the income applied the multiplier of '18' which is inappropriate. The amount of L 10,000/- awarded on account of loss of consortium and love and affection as well as L 10,000/- awarded as funeral expenses and transportation charges is inadequate. The interest rate of 7.5% per annum allowed by learned Tribunal is also on the lower side and the same should have been 12% per annum, nut no substantive and reliable evidence was led to prove his occupation and income.;