NATIONAL INSURANCE CO LTD Vs. GEETA

JUDGEMENT

(1.) THE appellant has challenged the impugned award of the learned Tribunal whereby the compensation of Rs. 13,46,000/ - has been awarded to respondent Nos. 1 to 7. The only ground of challenge is that the learned Tribunal should have applied the multiplier of 12 instead of 16 for computing the compensation.

(2.) THIS appeal relates to the death of Hari Ram aged 37 years who died in the accident on 12th October, 2004. The deceased was survived by his widow, four minor children and parents who filed the claim petition before the learned Tribunal.

(3.) THE sole ground of challenge in this appeal is that the multiplier of 12 should be applied instead of 16 since the learned Tribunal has taken the future prospects into consideration.