DELHI TRANSPORT CORPORATION Vs. SURAJ BHAN

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 8,79,513 has been awarded to claimant-respondent No. 1. THE appellant seeks reduction of the award amount.

(2.) CLAIMANT-respondent No. 1 has filed the cross-objections seeking enhancement of the award amount.

(3.) THE only ground urged by learned counsel for the appellant at the time of hearing of this appeal is that respondent No. 1 was aged 55 years at the time of the accident and was due to retire after one and a half months and, therefore, the loss of income should have been awarded only for a period of one and a half months instead of five years. THE counsel for respondent No. 1, in reply, submits that the loss of income awarded by the learned Tribunal needs enhancement on the ground that the loss of income has to be calculated according to the multiplier method laid down by the Hon'ble Supreme Court in the case of Sarla Verma v. Delhi Transport Corporation, 2009 ACJ 1298 (SC).