SAVITRI AND OTHERS Vs. SHAM LAL AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the claimants for the enhancement of compensation on account of death of Sh. Risal Ram, aged 37 years, in a motor vehicular accident on 03.09.1998.

(2.) The Tribunal assessed the income at Rs.7143/- p.m. and by applying the deduction of 1/3rd and multiplier of 14 awarded compensation Rs.8,00,016/- alongwith interest @ 12% p.a. Learned counsel for the appellants has argued that the multiplier of 15 has to be applied instead of 14 as per the age of the deceased as held by the Hon'ble Supreme Court in Sarla Verma and others v. Delhi Transport Corporation and another, 2009 ACJ 1298. Learned counsel for the respondent No.3-insurance company has fairly accepted this contention.

(3.) Learned counsel for the appellants has further relied upon the decision of the Hon'ble Supreme Court in the case of Rajesh and others v. Rajbir Singh and others, 2013 9 SCC 54, where an amount of Rs.1 lac was awarded towards loss of consortium to the widow and Rs.1 lac each to three minor children for loss of care and guidance. He has further argued that nothing has been awarded on account of future prospects.