NATIONAL INSURANCE CO LTD Vs. AZAD SINGH

JUDGEMENT

(1.) CM. No. 16549-CII of 2009: For the reasons mentioned in the application, the delay of 6 days in re-filing the appeal is condoned. F.A.O. No. 3666 of 2009:

(2.) This appeal, preferred by the appellant insurance company is directed against the order dated 10.3.2009, passed by the Motor Accidents Claims Tribunal, Jhajjar.

(3.) Having examined the records of the case, the only stress given by the learned counsel for the appellant is that Navin Kumar (deceased) was unmarried son and his parents were about 52 years old, therefore, multiplier of 18 has wrongly been applied by the court.