RAJENDER KUMAR SHARMA Vs. MOTI RAM AND ANR.

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 10.07.2012 passed by the Ld. Tribunal whereby the Tribunal awarded a sum of Rs. 3,47,600/ - as compensation with interest @ 7.5% per annum from the date of filing the petition till realization. Vide the present appeal, the appellant has sought enhancement of the compensation amount. Counsel appearing on behalf of the appellant has argued only on the issue that the age of the deceased at the time of accident was 20 years whereas Ld. Tribunal has considered the age of the father and applied 8 as the multiplier.

(2.) THE law has been settled on the issue whether the age of the deceased or the age of the parents has to be considered. If the deceased is a bachelor then the age of the parents has to be considered in view of the decision of the Supreme Court in U.P. State Road Transport Corporation and Ors. Vs. Trilok Chandra and Ors., : (1996) 4 SCC 362, and Sarla Verma vs. DTC & Ors. : 2009 (6) SCC 121.

(3.) THEREFORE , keeping in view the settled law, I do not find any substance in the instant appeal. The same is accordingly dismissed. No order as to costs.