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.