SANJAY KUMAR Vs. ASHOK KUMAR

JUDGEMENT

(1.) The instant appeal has been filed for enhancing the compensation amount on the ground that the learned Tribunal ought to have awarded compensation on the basis of the evidence adduced by the appellant.

(2.) Though, in the instant appeal it is stated that the appellant was 22 years old and his income at the time of accident was Rs.4,500/- per month, but the multiplier applied by the learned Tribunal is only 16.

(3.) Learned counsel appearing on behalf of the appellant submitted that the law is well settled by the Supreme Court in Sarla Verma Vs. DTC, 2009 6 SCC 121, according to which for the age group between 15 to 25 years, the appropriate multiplier shall be 18.