Jitendra Chauhan, J. - (1.) C.M. No. 4805 -CII -2011 Despite sufficient opportunity, no reply has been filed by the respondents. Keeping in view the averments made in the application, the same is allowed. The delay of 2 days in filing the instant appeal is hereby condoned. Main appeal
(2.) THE present appeal has been filed by the Insurance Company, challenging the impugned award dated 14.10.2010, passed by the learned Motor Accidents Claims Tribunal, Panipat (in short 'the Tribunal'). Learned counsel for the appellant contends that the learned Tribunal committed a grave error in applying the multiplier of 18, according to the age of the deceased, whereas, in view of the law laid down in New India Assurance Company Ltd. v. Smt. Shanti Pathak, : 2007(3) R.C.R. (Civil) 593, the same should be applied according to the age of the dependents, as the deceased was unmarried. On the other hand, learned counsel appearing for respondent Nos. 1 and 2 submits that the learned Tribunal has rightly applied the multiplier and awarded the compensation. He prays for the dismissal of the appeal..
(3.) I have heard the learned counsel for the parties and perused the case file.;