GAYATHRI.B W/O. LATE BASAVARAJU Vs. THE MANAGER. THE ORIENTAL INSURANCE COMPANY LTD., CUSTOMER SERVICE OFFICE, NO. 14-158/1, PALACE EXTENSION. KUPPAM - 517 425 CHITTOOR DISTRICT, THE REGIONAL MANAGER, THE ORIENTAL INSURANCE COMPANY LTD., NO. 44/

JUDGEMENT

(1.) IN this appeal though respondents 1 and 2 are duly served they have not entered appearance by engaging services of a counsel. Hence, Learned Counsel Sri. Y.K. Sheshagiri Rao is directed to take notice for respondents 1 and 2. After hearing the counsel for appellant for some time regarding admission this Court noticed that the point for consideration in this appeal being the application of relevant multiplier as contemplated in the decision of Smt. Sarla Verma and Others Vs. Delhi Transport Corporation and Another, AIR 2009 SC 3104 , appellant's counsel was directed to serve one set of appeal memo on the counsel for respondents 1 and 2. After giving opportunity to counsel for respondent insurance company to go through the appeal memo, this appeal is taken up for final disposal.

(2.) HEARD the counsel for appellants and contesting respondents.

(3.) ACCORDINGLY , the appeal is allowed in part modifying the compensation payable from Rs. 4,20,000 Rs. 4,52,000/ - The 1st respondent is directed to deposit she enhanced compensation of Rs. 32,000/ - within eight weeks from the date of receipt of certified copy of this judgment.