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Judgment
3 paragraphs · 191 wordsJ.C. Verma, J.—This appeal has been filed by Oriental Insurance Co. Ltd. against the quantum of compensation amount, i.e., Rs. 29,54,000 awarded by the M.A.C.T., Jaipur City, Jaipur, vide its award dated 6.11.2000 in favour of the claimants who were the legal heirs of the deceased Ashok Kumar Gupta, who had died in an accident. The deceased was 36 years of age arid working as Manager in the J.K. Cement. His salary slip was placed on record, i.e., Exh. 9 stating therein that he was drawing Rs. 23,969 per month as salary and the multiplier of 14 was applied by the learned Tribunal.
After hearing learned Counsel for the parties, I am not inclined to interfere with the award passed by the Tribunal in this appeal as no infirmity has been committed by the Tribunal in awarding amount of compensation for the age of 36 years and it cannot be said that the multiplier was on higher side. The salary slip had been taken on record and the dependency has rightly been assessed by the Tribunal.
In view of the above said reasons and discussions, the appeal is dismissed.