- (1.) INSTEAD of disposal of the application, we have heard out the appeal itself by treating it as on day's list as the appeal is otherwise ready.
(2.) THERE is no dispute that predecessor-in-interest of the appellants died in accident involving a vehicle, which is covered by the insurance of respondent insurance company.
(3.) THERE is also no dispute that the victim was an employee of United Bank of india and was aged 45 years at the time of death. His gross salary at that point of time was Rs. 8,418 a month and as such, by applying the multiplier of 15, the total amount of compensation will come to rs. 10,10,160 + Rs. 9,500 = Rs. 10,19,660.;