D.C.DALELA,J. - (1.) HEARD .
(2.) THIS is an appeal against the award dated 7.9.1993 of learned Motor Accidents Claims Tribunal, Jaipur District, Jaipur, in respect of an accident that took place on 5.9.1991, at about 4 p.m., in which Manbhari died. A claim petition was filed by the claimants, who are husband and the parents -in -law of the deceased. The appellants -claimants have preferred this appeal for enhancement of the amount of compensation awarded by the learned Tribunal. The learned Tribunal has awarded a total compensation of Rs. 45,000/ - only. The age of the deceased at the time of accident was 28. According to the Second Schedule of the Motor Vehicles Act, 1988, at this age, the multiplier should be at '16'.
(3.) THEREFORE , the multiplier is determined at '16'.;