J.C. Verma, J.@mdashRs. 9,28,000 had been awarded by the M.A.C.T., Jaipur vide award dated 1.2.2000 to the widow of the deceased who had died in an accident. The deceased was 33 years of age and multiplier of 17 was applied by the Tribunal concerned. The deceased was the Manager in a transport company and the pay had been assessed as per salary certificate.
2. After hearing learned Counsel for the parties, I do not find any infirmity in the order passed by the Tribunal so far as the assessment of compensation is concerned. There is hardly any necessity to interfere with the aforesaid award passed by the Tribunal.
3. In view of the above, the appeal is dismissed.
