Supreme Court of India
Kaderkunju And Anr. vs Maheswaran Pada Nair And Ors. on 12 April, 1999
Equivalent citations: 2000ACJ524, AIR2000SC3473, (2000)126PLR492, (1999)9SCC207
Bench: Sujata V. Manohar, R.P. Sethi
ORDER
1. Delay Condoned.
2. Leave granted.
3. The Motor Accident Claims Tribunal, Ernakulam had calculate the compensation by applying the multiplier of ten. In the present case, considering that the son of the appellants who was a mechanical Engineering student died in the accident at the age of 17 and the parents are aged only 47 year (father) and 45 years (mother), applying the multiplier of sixteen would be more reasonable. Accordingly, we direct that a total compensation of Rs. 2,22,000/- ebe paid toe the appellants together with interest @ 12% p.a. from the date of the petition till payment.
4. The Civil appeal is disposed accordingly.