IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6442 OF 2008  (ARISING OUT OF SLP(C) NO.785 OF 2008)

   BRANCH MANAGER,ORIENTAL INSURANCE CO.LTD             .........APPELLANT

VERSUS

SHANKARAWWA & ORS.                                   .......RESPONDENTS

O   R   D   E   R

Leave granted.

Heard learned counsel for the parties.

In the facts and circumstances of the case, we do not find any merit in this appeal save and

except that the multiplier of 11 adopted by the High Court in its judgment impugned before us, was

on higher side and, in our view, the multiplier of 8 will be just and reasonable.  Therefore, the amount

of compensation shall be paid to the claimants by applying multiplier of 8 instead of 11 as adopted by

the High Court.  The order of the High Court is modified to the extent indicated above.   The appeal

stands disposed of accordingly.       

                                         ..........................J.                                           ( LOKESHWAR SINGH PANTA )

                                         ..........................J.                                           ( V.S.SIRPURKAR )

NEW DELHI; NOVEMBER 3, 2008.