- (1.) Heard rival submissions.
(2.) The claimant-appellants being dissatisfied with the size of the award have preferred the instant appeal. Learned Motor Accident Claims Tribunal, Baran awarded the compensation in the sum of Rs. 58,000 to claimant-appellants vide award dated July 17, 2003 in relation to the incident occurred on May 24, 2002 that took life of Kapil aged 7 years.
(3.) It is contended by learned Counsel for the appellants that as per Second Schedule appended to Motor Vehicles Act, 1988 the multiplier of 15 would have been to be applied.;