DARSHAN LAL OBEROI Vs. BABU LAL

JUDGEMENT

(1.) The present appeal has been filed by the claimant appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Ambala (in short 'the Tribunal'), vide award dated 17.3.1999, on account of death of Vinod Kumar, in a motor vehicular accident. Learned counsel for the appellants contends that the deceased, aged 23 = years, was bachelor at the time of his death. The learned Tribunal applied the multiplier of five, according to the age of the parents, which is contrary to the law laid down by the Hon'ble Supreme Court in Amrit Bhanu Shalt and others v. National Insurance Co Ltd, 2012 4 RCR(Civ) 343, wherein the multiplier has been applied according to the age of the deceased. He further submits that no amount has been awarded towards future prospects, loss of love and affection, and funeral expenses.

(2.) On the other hand, the learned counsel appearing for the Insurance Company submits that just and appropriate compensation has been awarded by the learned Tribunal. He prays for the dismissal of the appeal.

(3.) I have heard the learned counsel for the parties and gone through the case file.