A.C.GOYAL,J. - (1.) This appeal involves only one point of multiplier. The deceased was, as per the finding arrived at by the Tribunal, 35 years of age. According to learned counsel for the appellants, as per second schedule appended to the Motor Vehicles Act, 1988, the multiplier to be adopted ought to have been 17 and not 15 as adopted by the Tribunal. No other point was raised by learned counsel for the appellants. Learned counsel for respondent No. 3 opposed the above submissions.
(2.) I have considered the above submissions. The Hon'ble Supreme Court in Civil Appeal No. 5132/2002-Jasso Devi @ Jashoda Ben and Ors. v. Basant Kumar and Ors. vide judgment dated 19.8.2002 held that multiplier should be adopted according to second schedule. The dependence of the L.Rs has been assessed at Rs. 12,000/- per annum. Accordingly, the amount of compensation awarded by the Tribunal deserves to be increased by Rs. 24,000/-.
(3.) Consequently, the appeal is partly allowed. The amount of compensation as awarded by the Tribunal is increased to Rs. 2,20,000/- instead of Rs. 1,96,000/- . Keeping in view the present rate of interest, simple interest @ 6% per annum is allowed on the enhanced amount of Rs. 24,000/- from the date of application i.e. 20.1.1987 till payment. Appeal partly allowed.;