BHARTI AXA GENERAL INS CO LTD Vs. POONAM

JUDGEMENT

(1.) THE present appeal has been filed for reduction of compensation of Rs. 21,24,000/ - awarded in favour of Respondent no. 1 for the death of her unmarried son Nitin Raj. The following contentions are raised on behalf of the Appellant: -

(2.) SO far as the issue of future prospects is concerned, the testimony of PW -3 Ajay Kumar is relevant. He testified that the deceased was working with Air Systems as an Accountant for the last three years and a large number of documents including the Wages Register was produced before the Claims Tribunal which reflected that deceased Nitin Raj joined at a salary of Rs. 10,000/ - per month which was increased to Rs. 13,000/ - per month w.e.f. July, 2012. Unfortunately, he met with an accident on 18th January, 2013. Thus, it was sufficiently established that the deceased had a bright future prospects. Addition of 50% considering the age of the deceased was in accordance with the ratio in Sarla Verma and Ors. vs. DTC and Anr., 2009 6 SCC 121.

(3.) COMING to the selection of multiplier, this Court had the occasion to examine the issue at a greater length in MAC Appeal No. 1148/2011 titled Vijay Laxmi and Anr. vs. Binod Kumar Yadav and Ors. decided on 3rd January, 2012, wherein all the cases where the multiplier as per the age of the deceased bachelor was applied were also considered. Paras 4 to 8 of the judgment are extracted hereunder: -