UNITED INDIA INSURANCE CO LTD Vs. CHINNAKULANDAI

JUDGEMENT

(1.) KANCHEEPURAM. This appeal is preferred by United India Insurance against the judgment of the Tribunal, dated 30.06.2005 passed in O.P.No.185 of 2003 on the file of the Sub-Judge, (Motor Accidents Claims Tribunal), KANCHEEPURAM, challenging the award only in respect of quantum of compensation and in particular, the multiplier adopted.

(2.) THE finding of the Tribunal on the question of negligence pursuant to the accident in question and the liability of the appellant Insurance Company to pay compensation is not in dispute.

(3.) LEARNED Counsel for the respondents relied on a later decision of the Apex Court reported in 2006 AIR SCW 1116 in the case of . to State that the Apex Court has confirmed the award of the Tribunal, adopting -12- multiplier in respect of bachelor earning member. LEARNED Counsel pleaded that in the present case, considering the age of the mother and father and the age of the deceased, the higher multiplier of -12- as adopted in 2006 AIR SCW 1116 should be adopted.