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Judgment
M.R. Calla, J.—The appellant has challenged the quantum of compensation awarded by the Motor Accident Claims Tribunal. The learned Single Judge has considered the factum of accident and it is also an admitted position that the deceased Ashok Kumar Gupta was 36 years of age at the time of accident, was working as Manager in the J.K. Cement. His total emoluments were Rs. 23,969/-. Multiplier of 14 has been applied and on that basis after taking note of the dependency, the compensation has been granted.
Learned Counsel for the appellant submits that in the total emoluments of deceased Ashok Kumar Gupta, certain items e.g. allowances, reimbursement of conveyance expenses etc. could not be included. Even if it is accepted that such minor items should not have been included, we find that it is not a fit case for interference and there is no question of challenge to the compensation awarded unless there is sufficient reason. There is no force in this appeal. It is hereby dismissed. The ad interim order dated 11.2.2002 ceases to be operative forthwith.