ORIENTAL INSURANCE CO. LTD. Vs. CHANDANDEVI PARAPURATHU NARAYANI

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) The only contention that the Counsel for the appellants raised before us is that the claimant-mother was 45 years of age and the multiplier of 17, which was applied, was excessive. According to the learned Counsel, the multiplier should have been 12 or 13 at the most. It was also submitted that the mother was not solely dependent on the deceased son and that there were other sons who were settled abroad and would have looked after the mother.