- (1.) THIS appeal has been filed by the claimants -appellants for the enhancement of compensation amount awarded by the 1st Additional District Judge -cum -Motor Vehicles Accident Claims Tribunal, Jamshedpur in compensation case no. 102 of 2003.
(2.) BY the impugned award, the owner of the vehicle has been held liable for payment of compensation. Notices were issued to the respondents -owner of the vehicle on several occasions but the notice was not served.' Ultimately, service of notice was effect by publication in the daily local newspaper. In spite of that, respondent has not appeared.
(3.) THE case of the appellants is that the deceased was aged 22 years and was working as a labourer in the offending vehicle which met with an accident. The Tribunal after taking the minimum wages of unskilled labourer at Rs. 65/ - and taking 24 working days, the monthly income assessed to Rs. 1.560/ -. After deducting 1/3rd, the annual dependency assessed at Rs. 12,480/ -. Taking the multiplier of 15 years, the compensation amount has been assessed at Rs. 1,87,200/ -.;