ARUN BHANSALI, J. - (1.) This appeal is directed against judgment and award dated 24.03.2015 passed by Motor Accident Claims Tribunal, Balotra ('the Tribunal'), whereby, the Tribunal has awarded a sum of Rs. 7,11,339/- as compensation to the claimants alongwith interest @ 9% per annum from the date of application i.e. 13.05.2011.
(2.) The application for compensation was filed under Section 163-A of the Motor Vehicles Act, 1988 ('the Act'). It was claimed that deceased was involved in the work of welding etc. and on account of the accident, which occurred on 10.10.2010, whereby while doing welding work, the Truck in question caught fire, resulting in Mohd. Arif deceased suffering grievous injuries and he died on 17.10.2010. Though compensation in terms of Section 163-A of the Act was claimed but it was also prayed that compensation be awarded under various heads. The application was contested by appellant Insurance Company.
(3.) The Tribunal after hearing the parties came to the conclusion that death of Mohd. Arif occurred on account of use of vehicle in question and also found that deceased was having income of Rs. 40,000/- per annum and as he was found to be aged 22 years, after deducting ? .. "rd towards personal expenses, compensation to the tune of Rs. 4,52,339/-, after applying multiplier of 17, was awarded. A further sum of Rs. 23,000/- towards medical bills was also awarded. The Tribunal thereafter went on to award a sum of Rs. 50,000/- towards loss of clothes, mobile phone and cash, Rs. 10,000/- towards transport expenses, Rs. 1,00,000/- towards loss of consortium, Rs. 50,000/- towards loss of love and affection and Rs. 25,000/- towards funeral expenses and in all awarded a sum of Rs. 7,11,339/-.;