AJAY RASTOGI, J. - (1.) INSTANT appeal has been filed for enhancement of compensation awarded by Motor Accident Claims Tribunal Jaipur ('Tribunal') vide Award dated 30.8.2001 in MACT Case No. 1429/95.
(2.) CLAIMANTS are wife, three minor children, brother and mother of deceased Rambabu, aged 30 years, who was a labourer. As per claim petition, on 2.10.1995 while he was travelling in Jeep No. RJ -14 -1C -3615, accident took place due to rash and negligent driving of offending truck No. DL -1G -5174 by its driver, as the offending truck collided with the jeep, thereby deceased died. The Tribunal after taking note of material on record, assessed monthly income of deceased as Rs. 1,500 and after deduction of Rs. 300 towards personal expenses, determined monthly dependency of the family as Rs. 1,200 and applying multiplier of 14 awarded compensation of Rs. 2,17,000 (including Rs. 15,000 towards loss of consortium to wife and for love and affection to claimants and Rs. 400 towards funeral expenses) with interest @ 9% p.a., from the date of claim petition till actual payment vide impugned Award. Hence this appeal.
(3.) MR . S.M. Khemchandani, Counsel for claimants contends that the Tribunal failed to consider future prospects in income of the deceased, so also proper multiplier because as per schedule appended to the Motor Vehicles Act, 1988 ('the Act'), looking to the age of deceased, the Tribunal ought to have applied multiplier of 18, which is an apparent error on the face of record committed, while computing just and reasonable compensation, requiring interference by this Court.;