NARENDRA KUMAR JAIN,J. - (1.) HEARD learned Counsel for the parties.
(2.) THE claimant appellants have filed this appeal for enhancement of the amount of compensation against the judgment/award dated 5.3.1997 passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur in Motor Accident Claim Case No. 1068/1992, whereby the learned Tribunal awarded total compensation of Rs. 1,83,000 in respect of death of Rajendra, who died in motor accident, which took place on 18.9.1991. Learned Counsel for the claimant appellants contended that the Tribunal has recorded a finding about the age of the deceased as 26 -27 years and as per Second Schedule appended with the Motor Vehicles Act, 1988, the multiplier of 18 ought to have been applied, whereas the Tribunal has applied only multiplier of 14, therefore, the amount of compensation to that extent be enhanced. He further contended that the amount of compensation on account of love and affection has not been awarded to other claimants, except widow of the deceased. Therefore, his contention is that the amount of compensation be enhanced.
(3.) I have considered the submission of the learned Counsel for the claimant appellants.;