NEW INDIA ASSURANCE COMPANY LIMITED Vs. BHUWAN CHAND

JUDGEMENT

(1.) Heard.

(2.) Grievance of the appellant is that the learned Motor Accident Claims Tribunal (in short the 'Tribunal') has applied multiplier of 25 years, despite the fact that father of the deceased died during the pendency of the claim petition.

(3.) The next contention of the learned counsel for the appellant is that brothers of the deceased could not be said to be dependent on him. Therefore, the amount of the award is on a higher side.