H.R.PANWAR,J. - (1.) THIS appeal is directed against the award dated 19.2.1999 passed by learned Motor Accident Claims Tribunal (First), Jodhpur, (hereinafter referred to as 'the Tribunal') in Motor Accident Claim Case No. 93/1996, whereby the Tribunal awarded a sum of Rs. 1,16,000/ - as compensation in favour of appellant -claimants, parents of deceased Jai Ram.
(2.) AGGRIEVED and dissatisfied by quantum of compensation assessed and awarded by the Tribunal, the appellant -claimants filed this appeal seeking enhancement of the award. In this appeal the short point involved is what should be proper compensation in case of death of a young person of 20 years of age. On 29.4.1994 -, deceased Jai Ram, who was a labourer, was going on a tractor, which met with an accident. Due to this accident, Jai Ram received injuries and ultimately succumbed to the injuries. He was 20 years of age and used to earn Rs. 2,000/ - per month by working as labourer the parents of the deceased i.e. father and mother are about 50 and 45 years of age respectively. The Tribunal computed the compensation on the basis that there was some talk between owner of the tractor and the claimants regarding settlement of the claim for a sum of Rs. one lac, though the settlement could not be arrived at, as the proposal of the owner ultimately did not mature.
(3.) IT is settled law that the multiplier method is logically sound and legally well established to calculate compensation. In the instant case, the multiplier is to be determined keeping in view, the age of the claimants as the deceased was a bachelor. The claimants produced evidence showing that the income of the deceased was Rs. 2,000/ - per month.;