SNEH PRASHAR,J - (1.) SNEH PRASHAR,J- By way of this appeal, appellants-Swarno and another seek enhancement of compensation awarded to them by learned Motor Accident Claims Tribunal, Fatehabad (for short, "the Tribunal") in MACT Petition No.38 of 2015, on account of death of their minor son, in a motor accident.
(2.) The submissions made by Mr. Radhe Shyam Sharma, learned counsel for the appellants have been considered.
(3.) Learned counsel for the appellants-claimants argued that the deceased was a child aged 9 years and was a student. He also used to help the appellants in household works. He had a sound health and physique and being intelligent had a bright future, but learned Tribunal wrongly assessed his notional income as L 30,000/- per annum and the multiplier of '16' applied by learned Tribunal is inappropriate. Also, the amount of L 50,000/- awarded in lump sum on account of loss of love and affection, funeral expenses and transportation charges is on the lower side. The rate of interest at the rate of 9% per annum allowed by learned Tribunal is also on the lower side and the same should have been 18% per annum.;