Veerendr Singh Siradhana, J. - (1.) In view of the limited controversy raised as to the enhancement of the award dated 20th July, 2011, the matter was taken up for final disposal at the admission stage, with the consent of the learned counsel for the parties.
(2.) The claimants/appellants have instituted the present appeal aggrieved of the inadequate compensation awarded by the Motor Accident Claims Tribunal, Jaipur, District Jaipur, against the conventional heads for the 'loss of consortium', 'loss of love and affection to the parents', 'children' and an amount of only Rs. 2,000/-, allowed against 'funeral expenses'.
(3.) Learned counsel for the appellants at the very outset fairly conceded that taking into consideration the fact that age of the deceased was determined as 27 years, the multiplier of 17 ought to have been applied rather than 18, and therefore, the impugned award deserves to be reduced accordingly.;