BRANCH MANAGER Vs. ABDUL SAMAD

JUDGEMENT

(1.) The only ground on which the appellant seeks to challenge the award is that the Tribunal ought to have applied split multiplier since the deceased is aged about 55 years at the time of accident.

(2.) Though Mr.S.Srinivasa Raghavan, learned counsel appearing for the appellant / Insurance Company, would vehemently contend that split multiplier should have been applied in this case, unfortunatey for him, the Honourable Supreme Court of India in R.Valli and Others v. Tamil Nadu State Transport Corporation Ltd., reported in 2022 SAR(Civ) 263, had held that the multiplier suggested by the Supreme Court in National Insurance Company Limited v. Pranay Sethi and Others reported in 2018 SAR (Civ) 81, cannot be changed under any circumstances. In coming to the said conclusion, the Honourable Supreme Court has observed as follows:

(3.) Therefore, the sole ground that urged by the appellant / Insurance Company, is covered by the decision of the Honourable Supreme Court of India against the appellant / Insurance Company.