JAI PRAKASH Vs. MOHAMMAD YUSUF

JUDGEMENT

(1.) FAO No. 1658 of 2011 was filed by the parents of the deceased who were in the age group of 36 years praying for enhancement of compensation for the death of their son Mohit aged 17 years.

(2.) The Tribunal having considered the age of the deceased Mohit as 17 years who was a 10 th class student at the time of the accident simply awarded a lump sum amount of Rs. 2,75,000/- as compensation without applying the multiplier method, arriving at the notional income of the deceased.

(3.) FAO No. 4508 of 2011 was filed by the appellants who were in the age group of 45 years aggrieved by the quantum of compensation awarded by the Tribunal for the death of their son Akash aged 18 years. The Tribunal without applying the multiplier method arriving at the notional income of the deceased simply awarded a lump sum amount of Rs. 2,75,000/- as compensation.