CHANDER KALA Vs. SATPAL

JUDGEMENT

(1.) The present appeal is filed by the appellants/claimants for enhancement of compensation amount against the impugned award dated 02.03.2012, whereby the learned Tribunal has awarded a total compensation as under:-

(2.) Learned counsel appearing on behalf of the appellants/claimants has argued that at the time of accident, the age of the deceased was 29 years, therefore, the learned Tribunal ought to have applied the multiplier of 17. He submitted that keeping in view the age of the mother of the deceased, the learned Tribunal has wrongly applied the multiplier of 13.

(3.) To support his contention, learned counsel has relied upon a case of P.S.Somanathan & Ors. Vs. District Insurance Officer & Anr., 2011 ACJ 737, wherein the Apex Court has held as under:-