NATIONAL INSURANCE CO LTD Vs. VIJAYBHAI PRABHUDAS JOGI

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 04.04.2006 passed by the Motor Accident Claims Tribunal (Main), Rajkot in Motor Accident Claims Petition No. 1032 of 2005 so far as the Tribunal awarded only Rs. 2,04,500/- as compensation with interest at 10% per annum.

(3.) IN view of the above, it is very clear that the Tribunal is not required to strictly apply the multiplier except in a case of injuries and disabilities. Even in injury or disability case, multiplier of 18 has been specified. It is further evident that in case of minor, application of multiplier of 20 is just and reasonable.