ARUN BHANSALI,J. - (1.) This appeal is directed against judgment and award dated 29.04.2016 passed by Motor Accident Claims Tribunal, Bhilwara ('the Tribunal'), whereby, the Tribunal for death of one Shanker S/o Ram Karan has awarded compensation to the tune of Rs. 23,43,272/-.
(2.) The application for compensation was filed by the mother, brothers and sister of the deceased, inter alia, claiming that deceased Shanker was travelling in a Car and when the Car reached on the National Highway No. 79, the offending Truck being HR38-K- 3270 struck the said Car, resulting in grievous injuries to Shanker and his wife, to which, both of them succumbed. It was claimed that the deceased was Teacher in a Government School and was earning Rs. 20,000/- as Teacher and Rs. 5,000/- by agriculture operations. Based on the said averments the compensation was claimed.
(3.) After evidence was led by the parties, the trial court came to the conclusion that the accident occurred on account of rash and negligent driving by driver of the Truck. While ascertaining the amount of compensation, the Tribunal came to the conclusion that the age of the deceased was 44 years, his monthly salary after taking into consideration the deduction for income tax was Rs. 20,313/-, the plea regarding agriculture income was not accepted and after adding 30% for future prospects and applying multiplier of 14 and deducting towards personal expenses, awarded compensation of Rs. 22,18,272/- towards loss of income, Rs. 25,000/- towards loss of love and affection, Rs. 75,000/- to the two brothers and one sister towards loss of love and affection and Rs. 25,000/- towards funeral expenses.;