- (1.) The appellant i. e. Insurance Company has filed the present appeal for setting aside the impugned Award dated 25.2.2010, passed by the learned Motor Accident Claims Tribunal, Panipat (for short 'the Tribunal'), vide which the claim petition of respondent Nos. 1 and 2, was allowed and the appellant Insurance Company was held liable to pay the compensation amount.
(2.) Learned counsel for the appellant has stated that the learned Tribunal, while determining the compensation, has committed error in not making any deduction towards personal expenses. The deceased, who was 21 years, was bachelor. The multiplier of 11 applied by the learned Tribunal is also on the higher side.
(3.) On the other hand, the learned counsel appearing for respondent Nos. 1 and 2 i. e. claimants has vehemently opposed the submissions made by the learned counsel for the appellant and stated that in view of the law laid down by the Hon'ble Supreme Court Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 3 RCR(Civ) 77, the increase of 50% of the actual salary should have been made towards future income as the age of the deceased was permanent employee. He was 21 years of age at the time of accident. It is further submitted that the amount awarded under the conventional heads i. e. Rs. 5000/- is also on the lower side.;