Jitendra Chauhan, J. - (1.) CM -22083 -CII -2013 in FAO -5208 -2013 & CM -22085 -CII -2013 in FAO -5209 -2013
(2.) HEARD . Keeping in view the circumstances mentioned in the applications, the same are allowed and the delay of 77 days, and 101 days, respectively, in filing the appeals, is condoned. Two appeals, noticed above, are being disposed of by this single judgment, having arisen out of the common impugned Award dated 25.03.2013, passed by the learned Motor Accident Claims Tribunal, Ambala.
(3.) THE only contention raised by the learned counsel for the appellant is that the learned Tribunal erred in taking into consideration the age of the deceased, who was a bachelor at the time of his death in the motor vehicular accident, for determining the multiplier to be applied for assessing the compensation. The learned counsel has placed reliance on a Full Bench judgment rendered by Hon'ble the Apex Court in New India Assurance Company Ltd. vs. Smt. Shanti Pathak, : 2007(3) R.C.R. (Civil) 593, and contends that the compensation allowed is on the higher side.;