RELIANCE GENERAL INSURANCE COMPANY Vs. KUSUM

JUDGEMENT

(1.) THE present appeal has been filed by the appellant/Insurance Company challenging the impugned award dated 03.03.2014 on the sole ground that while awarding the compensation for loss of dependency, the learned Tribunal has adopted the multiplier of 18 keeping in mind the age of the deceased, i.e., 24 years, whereas as per the settled law, multiplier as per the age of the parents should have been applied.

(2.) TO strengthen her arguments, learned counsel appearing on behalf of the appellant has relied upon the case of National Insurance Company Limited Vs. Shyam Singh & Ors., (2011) 7 SCC 65.

(3.) ADMITTEDLY , in the present case, age of the deceased was 24 years, he was unmarried and the claim petition was filed by his parents.