NASEEM BEGUM Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 93,600 has been awarded to the appellants. THE appellants seek enhancement of the award amount.

(2.) THE accident dated 27.4.1988 resulted in the death of Rafiq Ahmad. THE deceased was survived by his widow and four minor children who filed the claim petition before the learned Tribunal.

(3.) IT is well settled by the recent judgment of the Hon'ble Supreme Court in the case of Sarla Verma v. Delhi Transport Corporation, 2009 ACS 1298 (SC). that the appropriate multiplier at the age of 38 years is 15, appropriate deduction where the deceased has left behind five legal representatives is 1/4th and the future prospects in respect of the deceased aged less than 40 years are 50 per cent of the salary of the deceased.