RAM GENERAL INSURANCE COMPANY LTD. Vs. SAVITA

JUDGEMENT

(1.) THE Insurance Company has filed the instant appeal challenging the award of compensation to respondents No. 1 to 3 on account of death of one Deepak son of respondents No. 1 and 2 and brother of respondent No. 3.

(2.) AFTER taking the income of the deceased at Rs. 7500/ - per month and applying a cut of 50% for the personal expenses of the deceased, the Tribunal applied a multiplier of 15 keeping in view the age of the deceased who was 25 years of age at the time of his death and computed a compensation at Rs. 6,75,000/ - further adding Rs. 20,000/ - on account of transportation and last rites and a sum of Rs. 10,000/ - as consortium.

(3.) IT has been argued on behalf of the appellant that the multiplier of 15 as applied in the instant case is on the higher side and the Tribunal has erred while applying such a multiplier, keeping in view the age of the deceased and in fact, the multiplier should have been applied keeping in view the age of the claimants/respondents No. 1 and 2, who are the parents of the deceased. Counsel for the appellant has relied upon a judgment of Hon'ble the Supreme Court in the case of Shakti Devi versus New India Insurance Company : (2010) 14 SCC 575.