RALLA SINGH Vs. BALWANT SINGH

JUDGEMENT

(1.) Aggrieved by the quantum of compensation fixed by the Tribunal, the father of the deceased-bachelor has come forward with the present appeal.

(2.) Taking into consideration the age of the father who was 61 years at the time of accident rather than the age of the deceased-bachelor who was 24 years at the time of accident, the Tribunal applied the multiplier of '8' to arrive at the loss of dependency.

(3.) Learned counsel appearing for the appellants would submit that as per the latest decision of the Hon'ble Supreme Court as enunciated in Sarla Verma v. DTC, 2009 6 SCC 121 the relevant multiplier should be applied taking into consideration only the age of the deceased and not the age of the claimants which is totally irrelevant to fix the multiplier.