Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 10271-10272 OF 2010
(Arising out of SLP(C) Nos.7114-7115/2009)
PUSHPA AND ORS. Appellant(s)
:VERSUS:
NATIONAL INSURANCE COMPANY LTD. AND ANR. Respondent(s)
O R D E R
Delay condoned.
Leave granted.
We have heard the learned counsel for the
parties.
The short question which falls for our
consideration in these appeals is whether in the
facts and circumstances of the cases, the proper
multiplier applied should be 12 or 16.
According to the Second Schedule appended to
the Motor Vehicles Act, 1988, for the age of the
deceased not exceeding 40 years, the multiplier
given is 16. Accordingly, we direct that the
compensation shall be calculated applying the
multiplier of 16 and the impugned judgment is
modified to this extent.
-2-
The entire amount of compensation, after
adjusting the amount already paid, shall be paid to
the appellants, with interest at the rate of 7% per
annum, within two months from today.
With the aforementioned observation and
direction, these appeals are disposed of.
.....................J
(DALVEER BHANDARI)
.....................J
(DEEPAK VERMA)
New Delhi;
December 3, 2010.