PUTTAMMA W/O. LATE MALLIKARJUNA, M. KASHIVISHWANATH S/O. LATE MALLIKARJUNA, M. DAKSHAYANI D/O. LATE MALLIKARUJUNA AND M. MAHESHVARI D/O. LATE MALLIKARJUNA Vs. DODDAIAH. R AND THE BRANCH MANAGER RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is a claimants appeal for enhancement of compensation.

(2.) HEARD Sri. M. Prakash, learned Counsel for claimant and Sri. H.S. Lingaraj, learned Counsel for Insurance Company.

(3.) ON reconsideration of the matter, I find that in terms of the judgment of Sarala Verma and Ors. v. Delhi Transport Corporation and Anr. reported in 2009 AGJ 1298, appropriate multiplier to the age of deceased would be whereas, the tribunal has adopted '10' multiplier, because by the time the tribunal had made the award, the judgment of Sarala Verma had not been rendered. The tribunal has deviated from the method of awarding compensation of Re 40,000/ - under conventional heads. This deviation is not supported by reasons,, Therefore, I am of the opinion if the tribunal has committed any error in quantification of compensation, such an error is on the higher side.