- (1.) Leave granted.
(2.) Heard Mr. C.S. Padhi, learned counsel for the appellant and Dr. Meera Agarwal, learned counsel for the insurer.
(3.) The appellant-the mother of the deceased filed a claim petition before the Motor Accident Claims Tribunal, Nabarangpur, putting forth a claim of Rs. 12,50,000/- (Rupees twelve lacs fifty thousand only). The tribunal, considering the materials brought on record, determined the income of the deceased as Rs. 27,106/- (Rupees twenty seven thousand one hundred six only) per month, and regard being had to the age of the deceased, applied multiplier of 13. The total amount of compensation awarded by the Tribunal was Rs. 21,18,770/-. The High Court in appeal preferred by the insurer, reduced the amount to Rs. 12,00,000/- (Rupees twelve lacs only).;