- (1.) This appeal has been filed for enhancement of the amount of Rs.6,68,000/- granted to the appellants for the death of Surinder Pal Singh in a motor vehicle accident on 19.6.2002.
(2.) Learned counsel for the appellants commenced the arguments with the contention that the deceased was a permanent employee with the Postal Department and was Assistant Post Master. The said fact was not disputed and also his salary stood proved from Ex.PW2/A. The Tribunal held that there was no rebuttal to the salary certificate. Learned counsel for the appellants submitted that in view of Smt. Sarla Verma and others Vs. Delhi Transport Corporation and another, 2009 6 SCC 121, 30% is to be added towards future prospects because of the permanent employment of the deceased.
(3.) The next contention was that the deceased had three dependants i.e. the appellants and in such event, 1/4th should have been deducted for his personal living expenses as was held in Sarla Verma . It was then submitted that the age of the deceased was 41 years and, therefore, multiplier of 14 should have been applied.;