RADHABAI Vs. HUKUM SINGH

JUDGEMENT

(1.) HEARD on LA. No. 4837/2005 which is an application for dispensing with services of respondent Nos. 1 and 2. Application is allowed at the risk of the appellant.

(2.) ALSO heard on MCP No. 2392/2004 which is an application for condonation of delay. Delay is of 37 days. Sufficient ground is made out for condoning the delay.

(3.) LEARNED Counsel for appellant submits that age of the deceased has been assessed at 42 years by the learned Tribunal and multiplier of 12 has been applied which is not correct. As per table prescribed under the provisions of Motor Vehicles Act, multiplier of 15 ought to have been applied instead of 12.