ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and award dated 13.08.2002 passed by the Motor Accident Claims Tribunal, Chittorgarh ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.2,22,000/- as compensation to the appellants-claimants along with interest @ 9% per annum from the date of application i.e. 16.04.1998.
(2.) The application for compensation was filed by the claimants i.e. wife and seven children of the deceased Mohd. Rafique with the averments that the said Mohd. Rafique was working as a Booking Clerk with the Rajasthan State Road Transport Corporation ('RSRTC') and was getting salary of Rs.3,283/- per month. Based on the said averments, compensation was sought.
(3.) Evidence was led by the parties, wherein the Tribunal came to the conclusion that the deceased was getting salary of Rs.3,283/- per month, however, in view of the statement of wife Smt. Jubeda Banu that she was getting Rs.2,000/- per month as pension from the RSRTC, the amount was reduced by the Tribunal to Rs.2,000/- only and the dependency was taken at Rs.2,000/-. Thereafter, multiplier of 8 was applied looking to the age of the deceased at 50 years and a compensation to the tune of Rs.1,92,000/- was awarded towards loss of income, for loss of consortium and love and affection, a lump sum of Rs.25,000/- was awarded and a further sum of Rs.5,000/- towards funeral expenses was awarded. In all a sum of Rs.2,22,000/- along with interest as indicated hereinbefore was awarded.;