M.Y. Eqbal & Jaya Roy, JJ. - (1.) -Heard the learned counsel appearing for the parties.
(2.) THIS appeal by claimants-appellants is directed against the judgment and award dated 31.5.2007 passed by Motor Accidents Claims Tribunal, Ranchi in Compensation Case No. 149 of 2003 whereby the Tribunal awarded a sum of Rs. 5,22,000 on account of death of the deceased caused in a motor vehicle accident. Mr. Arvind Kumar Lal, the learned counsel appearing for the appellants assailed the judgment and submitted that the quantum of compensation assessed by the Tribunal is not according to law inasmuch as the deceased was aged about 501/2 years but the multiplier of 8 has been taken. According to learned counsel appearing for the appellants a minimum multiplier of 11 years should have been taken for the purpose of assessing the compensation. Mrs. Nisha Thakur, learned counsel appearing for the respondents insurance company on the other hand submitted that the amount awarded by the Tribunal is just and reasonable.
(3.) ON perusal of the judgment it appears that the deceased was employed in Jharkhand State Electricity Board and by notification issued just one day after the death of the deceased, he was promoted to the rank of Junior Engineer in the pay scale of Rs. 5,800-Rs. 11,500. The Tribunal on the basis of evidence adduced by the claimants-appellants took monthly take-home salary at Rs. 8,000 and multiplying the annual dependency after deducting 1/3rd out of the said amount assessed the compensation.;