NEW INDIA ASSURANCE CO LTD Vs. BALARAM

JUDGEMENT

(1.) THE appellant, New India Assurance Co. Ltd., aggrieved as against the award of the Tribunal, directed this appeal.

(2.) ON 14.01.1993, Sugavanam died in a road accident. His parents/respondents claimed compensation. The Tribunal totally awarded them Rs.3,13,000/-.

(3.) ON the other hand, the learned counsel for the respondents would contend that this case has certain special facts. The deceased, died at a very young age. His parents, who are in advanced age, solely depended on him. Further, the deceased being a Lawyer had a bright career spanning over long years had much scope for acceleration in his profession, thus, there is loss of future prospectus to his parents. Further, a low income alone has been taken by the Tribunal. In the circumstances, in view of the special facts of the case, the Tribunal came to adopt the said multiplier and effected 1/3rd deduction.