K SESHALATHA Vs. M V NAGESWARA RAO

JUDGEMENT

(1.) Heard Sri P.Ramakrishna Redcly, the learned Counsel irepresenting the appellants and Sri Gopalakrishna, the standing Counsel representing R.2.

(2.) Both the Counsel advanced arguments relating to the correct multiplier to be applied in the facts of the given case and also made certain submissions in relation to Section 163-A of the Motor Vehicles Act, 1988 - the Second Schedule and the applicability thereof to the facts of the case.

(3.) The learned Counsel for the appellants would maintain that if the age of the deceased is to be taken into consideration in the light of the guidance given by the Second Schedule and Section 163-A of the Act aforesaid, the multiplier to be applied is '15' and however, the learned Chairman, Motor Accident Claims Tribunal - cum - IV Additional Chief Judge, City Civil Court, Hyderabad had applied the multiplier of '12' which cannot be sustained. The Counsel representing the appellants had placed reliance on certain decisions.