Mahesh Bhagwati, J. - (1.) THE claimants appellants have filed this appeal for the enhancement of quantum of compensation. Heard learned counsel for the appellants and perused the impugned award dated 28th November, 2011, rendered by the Motor Accident Claims Tribunal, Dausa, whereby the learned Tribunal decreed an amount of Rs. 4,28,000/ - in favour of the claimants - appellants and against the non claimants - respondents.
(2.) HAVING heard the learned counsel for the appellants and carefully perused the impugned award, it is noticed that sans there being any evidence with regard to income of the deceased, the learned Tribunal having placed reliance on the judgment rendered by Hon'ble Apex Court in the case of Smt. Sarla Verma Versus Delhi Transport corporation reported in AIR 2009 S.C. Page 3104 rightly reduced 1/4th income which the deceased would have incurred on himself in consideration to maintain himself had he been alive and having applied the correct multiplier of 14 as the deceased was found to be 40 years of age at the time of accident, decreed an amount of Rs. 4,28,000/ - to be the quantum of compensation and held the claimants appellants entitled to get the aforesaid amount of compensation. The impugned award is well merited, based on cogent finding, with which I fully concur and I do not find any ground to make any interference in the impugned award. For these reasons, the appeal fails and the same being bereft of any merit deserves to be dismissed, which stands dismissed accordingly.;