Y.R.MEENA,J. - (1.) THE husband of the appellant No. 1, father of the appellant Nos. 2 to 5 and son of appellant Nos. 6 and 7 expired in the road accident on 15th June, 1988. A claim petition was filed for compensation of Rs. 31,05,000.
(2.) TRIBUNAL while considering the earning of the deceased and the fact that wife of the deceased was getting pension as well as she got the appointment on compassionate ground, to that extent reduced the amount of compensation and awarded the compensation of Rs. 1,72,000. In writ petition before learned Single Judge, learned Single Judge has enhanced it to Rs. 2,25,000.
(3.) COUNSEL for the appellant submits that when the deceased was in service, the multiplier which is given in the schedule should be applied.;