KADER KUNJU Vs. MAHESWARAN PADA NAIR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The Motor Accident Claims Tribunal, Ernakulam had calculated the compensation by applying the multiplier of ten. In the present case, considering that the son of the appellants who was a Mechanical Engineering student died in the accident at the age of 17 and the parents are aged only 47 years (father) and 45 years (mother), applying the multiplier of sixteen would be more reasonable. Accordingly, we direct that a total compensation of Rs. 2,22,000/- be paid to the appellants together with interest @ 12% p.a. from the date of the petition till payment.