KAUSHAL JAYENDRA THAKER, J. - (1.)Heard Sri Rahul Sahai, learned counsel for the appellant and learned counsel for the respondents and perused the judgment and order impugned.
(2.)This appeal, at the behest of the Oriental Insurance Company Limited, has been preferred challenging the judgment and award dated 18.03.2000 passed by Special ADJ/Motor Accident Claims Tribunal, Saharanpur (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 164 of 1998 awarding a sum of Rs.5,19,500/- with interest at the rate of 12% in favour of the claimant-respondent (s).
(3.)The challenge of the Insurance Company that multiplier applied should be as per age of parents is no longer sustainable in light of decision of the Apex Court in National Insurance Company Limited Vs. Pranay Sethi and Others, 2017 0 Supreme (SC) 1050, wherein it has been held that while calculating multiplier, the age of the parents has not to be considered but the age of the deceased has to be considered. The compensation of Rs.5,19,500/ cannot be said to be on the higher side for the following reasons.