R.Chalva Raju And 3 Others vs Mrs. P.Santhi And 3 Others
2021 Latest Caselaw 4445 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No: MACMA No.1090 of 2006

PROCEEDING SHEET Sl. OFFICE DATE ORDER No NOTE.

Transfe

9. 02.11.2021 NJS, J rred to io Heard Mr. C. Prakash Reddy, learned counsel folder before for the appellants.

correcti The learned counsel submits that the ons.

B/o.

deceased was working as a driver and at the time of the accident and earning an amount of Rs.4,000/- p.m., as per Ex.A7-Salary Certificate. While submitting that the Claims Tribunal erred in taking the income of the deceased as Rs.2,000/- p.m., he contends that the Claims Tribunal erred in taking the multiplier as '12' instead of '15' in terms of the judgment of Sarla Verma's case(reported in (2009) 6 SCC 121). He also submits that Claims Tribunal ought to have granted future prospects in the light of the judgment in Pranay Sethi's case (reported in 2017 (16) SCC 680) and further that the claimants are entitled to amounts under conventional heads. He submits that the claimants are entitled for enhancement of compensation and the appeal may be allowed accordingly by awarding just and reasonable compensation.

Counsel for the Insurance Company is not present.

List this matter on 09.11.2021 under the caption 'for orders'.

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