MANJULA AND ORS. Vs. MAHADEV AND ORS.

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The brief facts of the case are:

(3.) The learned counsel for the appellants contended that the deceased was aged about 31 years at the time of occurrence of the accident and no future prospects has been awarded by the Tribunal. It is further contended that the Tribunal having noticed the age of the deceased at the time of occurrence of the accident at 31 years, applied the multiplier of '14' instead of '16', which is contrary to the judgment of the Apex Court in the case of Sarla Verma and Others v/s. Delhi Transport Corporation and Another reported in : 2009 [6] SCC 121.