NEW INDIA ASSURANCE CO. LTD Vs. AMINA KHATOON

JUDGEMENT

(1.) Heard, learned counsel for the appellant

(2.) Learned counsel for the appellant has submitted that the short question involved in this appeal is that admittedly deceased died at the age of 30 years, but the learned Tribunal has wrongly applied the multiplier 18 instead of 17 in contrary the judgment passed by the Hon'ble Apex Court in the case of Sarla Verma (Smt) and others vs. Delhi Transport Corporation and another, reported in (2009) 6 SCC 121.

(3.) Learned counsel for the appellant has submitted that interest has been granted @ 9% after one month of the award which is contrary to the judgment passed in the case of Dharmpal and Sons Vs. UP State Road Transport Corporation, reported in 2008 (4) JCR 79 SC.