SUDESH CHOPRA Vs. SURENDER PAL SINGH

JUDGEMENT

(1.) THESE are two cross-Appeals i.e. MAC APP No.79/2010 preferred by Sudesh Chopra widow of the deceased Dharambir Chopra is limited to the extent that the Appellant was entitled to the interest on the amount of compensation granted to her. The interest is claimed @ 15% per annum.

(2.) IN the cross-Appeal MAC APP No.205/2010, the Appellant Surender Pal Singh being the owner of the Truck No.DEL-3768 says that the deceased was aged 55 years 04 months and 17 days. Thus, he was due to retire just after 02 years and 07 months (the age of superannuation at the relevant time was 58 years) and thus, he should have been awarded the salary which he would have got only upto the period of his retirement.

(3.) IN the case of Sarla Verma & Ors. v. Delhi Transport Corporation, (2009) 6 SCC 121 the Supreme Court went into detail as to the selection of multiplier. As per Sarla Verma (supra), the proper multiplier when the deceased was more than 55 years and 07 months would be "9". It was rightly selected by the Tribunal. So, no fault can be found with the award of the compensation.