N.K.JAIN, J. - (1.) THIS appeal is directed against the judgment/award dated 6th August, 1997 passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur in MACT Case No. 186/94 for enhancement of the amount of compensation in respect of death of Maharaj Singh who is said to have died in an accident arising out of motor vehicle which took place on 11.2.1994.
(2.) THE Counsel for the appellant contended that looking to the age and income of the deceased the amount of Rs. 1,44,400/ - awarded as compensation in the present case is meagre amount. He contended that the deceased was working in Post Office and his salary was Rs. 2,000/ - per month and in addition to it he was also earning by selling milk in the village and from agricultural sources also. His submission is that future prospects of the deceased ought to have been considered. He further submits that in view of his age as 24 years, the multiplier of 17 ought to have been applied by the Tribunal. The Counsel for the respondent No. 4 contended that as per contents of claim application itself the monthly salary of the deceased was Rs. 600/ - only. The Tribunal determined the income of the deceased as Rs. 1,000/ - per month on the basis of unit system a sum of Rs. 300/ - was deducted for personal expenses of the deceased and amount of compensation was calculated @ Rs. 700/ - per month. He, therefore, contended that future prospects and income from other sources have already been considered by the Tribunal.
(3.) I have considered the rival submissions and examined the impugned judgment passed by the learned Tribunal.;