SMT. SUNITA Vs. SATISH KUMAR AND OTHERS

JUDGEMENT

(1.) The only issue raised in the present appeal is that the Vinay- (deceased) was 22 years of age and the Tribunal has wrongly applied multiplier of 14 instead of 17.

(2.) The issue raised is covered in favour of the appellant by the judgment of Hon'ble the Apex Court in National Insurance Company Limited v. Pranay Sethi and others Special Leave Petition (Civil) No. 25590 of 2014 decided on 31.10.2017 .

(3.) The relevant part whereof reads as under: