NATIONAL INSURANCE COMPANY LTD. Vs. SHASHI TIWARI

JUDGEMENT

(1.) HEARD on I.A. No. 1/2013, which is an application for condonation of delay in filing the appeal. On due consideration of the submission made by appellant's counsel, I am satisfied that the appellant has succeeded in explaining the cause of delay in filing the appeal and, therefore, the application {I.A. No. 1/2013} is allowed. Delay in filing the appeal is condoned.

(2.) HEARD on the question of admission.

(3.) SHRI B.N. Nande, learned counsel appearing for the appellant would submit that learned Claims Tribunal has fallen in error in awarding compensation of Rs. 3,22,000/ - to the claimants as the deceased was bachelor, aged about 26 years and age of the parents of deceased as 55 and 61 years and, therefore, the multiplier of 8 would be appropriate for the purpose of computation of compensation instead of 17 as applied by the Tribunal.