Goverdhan Bardhar, J. - (1.) At the request of learned counsel for the appellants, service of notices upon unserved respondent Nos. 2 and 3 is dispensed with.
(2.) Heard learned counsel for the parties.
(3.) Learned counsel for the appellants submit that liability of the Insurance company is not in dispute. The claimants have filed this appeal challenging the judgment and award on the issue of quantum. Learned counsel for the appellant further submitted that the impugned award dated 20.12.2004 passed by the learned MACT Judge, Barmer is on lower side and the learned Tribunal has committed error in applying the multiplier of 5 only, whereas deceased was 19 years of age at the time of accident. It has come on record that deceased was earning Rs. 2100/- per month.;