CHAJI Vs. GIRRAJ SINGH
LAWS(RAJ)-1999-1-25
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on January 06,1999

CHAJI Appellant
VERSUS
GIRRAJ SINGH Respondents

JUDGEMENT

Dalela, J. - (1.) Heard.
(2.) This is an appeal for enhancement of the amount of compensation awarded by the learned Motor Accidents Claims Tribunal, Jaipur District, Jaipur, for the death of the deceased, who died in the accident at the age of 35 years. The learned Tribunal has awarded a total compensation of Rs. 2,67,000.
(3.) The learned Tribunal has assessed the age of the deceased as 35 years at the time of the accident. According to the Second Schedule of the Motor Vehicles Act, 1988, the multiplier at this age should be 16.;


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