D.C. Dalela , J. - (1.) It is alleged that on 2nd November, 1986, when the deceased was going on a motor cycle from Deoli to Kekri, suddenly, a Bus RRG 2253 came from the opposite direction, being driven by the respondent No. 5 rashly and negligently, collided with the motor cycle from the wrong side. As a result of the accident, Kesar Lal sustained injuries and died at the spot. The claimant-respondents No. 1 to 4 preferred a claim-petition before the learned Motor Accident Claims Tribunal, Tonk, which after receiving the evidence and hearing both the sides, awarded a total compensation of Rs. 3,30,000/- in favour of the claimant respondents No. 1 to 4 vide its judgment and award dated 19th November, 1993. Feeling aggrieved thereby, the owner of the Bus in question, Rajasthan State Road Transport Corporation, has preferred this appeal.
(2.) I have heard the arguments of both the sides.
(3.) The learned Counsel for the appellant has argued that the learned Motor Accident Claims Tribunal (for short the Tribunal) has erred in adopting the multiplier of 35 and it has not taken into account the fact that the wife of the deceased has been given an employment due to the untimely death of the deceased.;