SANDEEP MEHTA,J. - (1.) The instant appeal has been preferred by the appellant Insurance Company against the judgment cum award dated 12.2.2014 passed by the learned Motor Accident Claims Tribunal No. 1, Udaipur in Claim Case No. 1114/2010 whereby the claim application filed by the respondents No. 1 and 2 under Section 166 of the Motor Vehicles Act was accepted and they were awarded compensation of 6,62,000/- on account of death of their son Pankaj.
(2.) The appellant Insurance Company has approached this Court assailing the impugned judgment cum decree mainly on two grounds: (i) that the Tribunal was wrong in applying the multiplier in reference to the age of the deceased whilst assessing the compensation, and (ii) that the Tribunal wrongly applied the rise in income by future prospects while assessing the loss of income caused to the respondents. He thus prays that the appeal should be accepted on these two grounds.
(3.) I have heard the arguments advanced by the learned Counsel for the appellant and have gone through the impugned judgment cum award.;