G.S.SARRAF, J. - (1.) THE claimant -appellants have filed this appeal under Section 173 of the Motor Vehicles Act against the judgment/award dated 26.10.1994 of the Motor Accident Claims Tribunal, Jaipur District, Jaipur.
(2.) THE brief facts are that a truck DL1G 6425 driven rashly and negligently by respondent No. 1 hit Dr. Ramjilal Meena from behind near Dhand at about 8.00 p.m. on 27.11.1991 when the latter was going by motorcycle RPI 1632 from Jaipur to Shyampura. Dr. Ramjilal Meena died due to multiple injuries suffered by him in the accident. After hearing the parties the learned Tribunal by judgment dated 26.10.1994 passed an award of Rs. 5,20,360 in favour of the appellants. Aggrieved by this judgment/award the claimant -appellants have filed this appeal. Mr. K.N. Tiwari, learned Counsel for the appellants has submitted that the learned Tribunal has not taken into consideration future prospects of the deceased while assessing loss of income and a multiplier of 12 has been adopted whereas looking to the age of the deceased the appropriate multiplier is 15. He has, therefore, prayed for enhancement of the compensation amount.
(3.) MR . P.K. Kasliwal, learned Counsel for the respondent has supported the judgment/award of the learned Tribunal.;