MAYA DEVI Vs. ROHTASH SINGH

JUDGEMENT

(1.) Parents and brother of the 20 years old unmarried deceased Shamsher Singh were awarded a compensation of Rs.2,69,259.00. The respondents (driver and registered owner) were held jointly and severally liable to pay the amount of compensation. Out of that amount, a sum of Rs.1,69,259.00 was to be paid to the mother and the balance amount of Rs.1 lac was to be paid to the minor brother of the deceased (father of the deceased died during the pendency of the trial).

(2.) The appellants have a grievance that the multiplier of 11 applied by the learned Tribunal is not in order and higher multiplier ought to have been applied.

(3.) In accord with the Schedule II to the Motor Vehicles Act, a multiplier of 16 is applicable in case the deceased person is between the age of 16 to 20.