G.R.SARRAF,J. - (1.) THE claimant -appellants have submitted this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 30.1.1996 of the Motor Accident Claims Tribunal, Jaipur District, Jaipur.
(2.) THE facts in brief are that on 1.6.92, the deceased Lallu Ram @ Lallu Lal was going by jeep No. RJ -14 -6962 along with two others from Jaipur. When the aforementioned jeep reached near village Nawalpura on National Highway No. 8, a bus No. RNP -1768 of Rajasthan State Road Transport Corporation, driven rashly and negligently by its driver collided with the jeep resulting in the death of Lallu Ram @ Lallu Lal and two others and several other persons sustained injuries. The Tribunal after hearing the parties, passed an award of Rs. 1,83,000 in favour of the claimant -appellants. Aggrieved by this judgment/award, the claimant -appellants have filed this appeal. Mr. R.S. Rathor the learned Counsel for the claimant -appellants has assailed the finding of the learned Tribunal only on issue No. 3 and has contended that the learned Tribunal has assessed the income of the diseased Lallu Lal @ Lallu Ram as Rs. 2100 per month, but his income was far more than this. He further contended that the learned Tribunal adopted a multiplier of 10 whereas looking to the age of the deceased a multiplier of 16 should have been adopted in this matter. He also contended that no amount has been awarded for loss of love and affection to the claimant -appellant Nos. 2 to 4. He, therefore, prayed for the increase of the compensation amount.
(3.) MR . Virendra Agarwal, the learned Advocate for respondent No. 2 has supported the judgment of the learned Tribunal.;