AJAY KUMAR SHARMA Vs. GURBUX SINGH

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,51,200 has been awarded to the appellants. THE appellants seek the enhancement of the award amount.

(2.) THE accident dated 30.3.1993 resulted in the death of Poonam Sharma. THE deceased was survived by her husband and son who filed the claim petition before the learned Tribunal.

(3.) ACCORDING to the recent judgment of the Hon'ble Supreme Court in the case of Sarla Verma v. Delhi Transport Corporation, 2009 ACJ 1298 (SC), the appropriate multiplier at the age of 28 years is 17 and 50 per cent has to be added towards the future prospects as the deceased had a permanent job and was aged less than 40 years.