- (1.) I. A. No. 1 of 2008 is allowed.
(2.) LEAVE granted. This appeal is directed against the judgment of the High Court of Delhi at new Delhi dated 19. 2. 2007 delivered in f. A. O. No. 408 of 1999. This court on 16. 5. 2007 passed the following order: "issue notice limited to the question of multiplier to be applied in the present case. "
(3.) IN the instant case, deceased was 32 years of age when the accident had occurred. The Tribunal applied multiplier of 13. Learned counsel for the appellants has drawn our attention to the Second schedule to the Motor Vehicles Act, 1988. According to this Schedule for the age-group of 30 but not exceeding 35, the multiplier of 17 should be applied. Learned counsel submitted that the High Court ought to have applied multiplier of 17.;