VINEET KOTHARI, J. - (1.) Heard learned Counsel.
(2.) This appeal is directed against the award dated 12.3.1997 passed by MACT, Jaipur District, Jaipur in Claim Case No. 1783/1992. In the road accident which took place on 24.7.1992, the tractor bearing registration No. RJ-13-1672 was hit by a dumper bearing registration No. RJ-14G-2075. A labourer lady Smt. Mangli fell down from the tractor and she was crushed to death by the said dumper which was insured with the respondent Insurance Company.
(3.) The Tribunal after arriving at the finding of such rash and negligent driving of dumper in favour of claimants and proceeded to compute the compensation in favour of legal representatives of deceased Mangli. The Tribunal took the net income of said labourer lady of Rs. 1200/- per month and after making deduction of ?rd towards personal expenditure, adopting the multiplier of 15, awarded dependency benefit at Rs. 1,44,000/-. No other amount was awarded under any of the heads.;