- (1.) Aggrieved by the inadequacy of compensation awarded by the Motor Accident Claims Tribunal (for short 'the Tribunal') and the High Court, the petitioners have filed this Special Leave Petition. Taking note of the fact that the deceased was aged 52 years, the Tribunal in the award dated 22.10.2008, declined to grant any addition for future prospects in the salary and adopted the multiplier as "6.31". An amount of Rs. 15,000/- was granted towards loss of consortium to the wife and Rs. 2,500/- towards funeral expenses. The compensation amount was to carry interest at the rate of 7.5 per cent per annum.
(2.) The claimants/petitioners, not satisfied with the compensation, approached the High Court.
(3.) As per the impugned Judgment dated 24.03.2015, the appeal was disposed of. The learned Judge took note of the decision of this Court in Sarla Verma (Smt.) and others v. Delhi Transport Corporation and another 2009(3) R.C.R.(Civil) 77 : 2009(3) Recent Apex Judgments (R.A.J.) 373 : (2009) 6 SCC 121 in adopting the multiplier and observed that going by the said decision, the multiplier to be applied is "11". However, taking note of the fact that the deceased would have retired at the age of 60 years, fixed the multiplier as "8". In the matter of consortium, it was observed that ".. deceased died not in the prime of his youth but at his middle age", and hence the widow was granted consortium of Rs. 25,000/-. No addition was made towards future prospects.;