BIMLA DEVI Vs. BALJEET SINGH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS. 7,53,100/- awarded by the Claims Tribunal for the death of Ramesh Chand who died in an accident which occurred on 19.06.1999.

(2.) SINCE there is no Appeal by the owner/insurer of the vehicle, the finding on negligence has become final between the parties.

(3.) ON the other hand, it is urged by the learned counsel for the Respondent Insurance Company that the Claims Tribunal adopted a multiplier of 17, the same should have been 16 as per Sarla Verma & Ors. v. Delhi Transport Corporation & Anr., (2009) 6 SCC 121.