- (1.) Cm-225-Cii-2016 For the reasons recorded, the application is allowed. The main case is taken up for hearing today itself. FAO No. 2902 of 2004
(2.) This appeal has been filed by the claimants for the enhancement of compensation on account of death of deceased Keshyap in a motor vehicular accident on 2.12.1999. The Tribunal awarded a total sum of Rs. 2,16,000/- as compensation to the claimants alongwith interest @ 9% per annum.
(3.) Learned counsel for the appellants has argued that since the deceased was 28 years old at the time of his death, the multiplier of 17 had to be applied and not 15. To support this contention, he relies upon authority Sarla Verma and others vs. Delhi Transport Corporation and another, 2009 3 RCR(Civ) 77. Learned counsel for the respondentInsurance Company has fairly accepted this position. In these circumstances, the multiplier of 17 would be applicable in the present case. +;