ORIENTAL INSURANCE COMPANY LTD. Vs. OM PRAKASH

JUDGEMENT

(1.) C.M. APPL. 9742/2014 (for exemption).

(2.) ADMIT .

(3.) LEARNED counsel appearing on behalf of the appellant submits that the age of the deceased was 21 years on the date of the accident i.e. 03.03.2007 and he was a bachelor, thus, learned Tribunal ought to have applied the multiplier as per the age of parents.