- (1.) This appeal under Section 173 of the Motor Vehicles Act has been filed against the judgment and award dated 30.8.1999 passed by the learned Judge, Motor Accidents Claim TribunalRajsamand in MACT Case No. 50/1998 for enhancement of the award.
(2.) The contention of the present appellant is that meagre amount has been awarded by overlooking the settled principles of law. It is not in dispute that the age of deceased was 51 years of age at the time of death but multiplier of 5 has been adopted which is contrary to law and hence the appropriate multiplier of 11 should be awarded.
(3.) The contention of the respondent is that looking to the age of the deceased, appropriate multiplier has been used. Heard learned counsel for the parties and perused the impugned award.;