REKHA MITTAL, J. (Oral)
Prayer in this application filed by applicants/respondents No. 1 to 3 is for review of judgment/order dated 12.01.2018 passed by this Court in FAO
No. 7974 of 2017 whereby compensation has been reduced from Rs.21,65,000.00 to Rs.14,58,000.00.
Counsel for the applicants/respondents No. 1 to 3 would urge that as the deceased was 25 years, 3 months and 17 days old, admissible multiplier
should be 18 in place of 17 in the light of judgment of Hon'ble the Supreme Court in Sarla Verma and others vs. Delhi Transport Corporation and
another 2009(3) R.C.R. (Civil) 77. Another submission made by counsel is that the Tribunal has allowed deduction for personal expenses to the
extent of 50% but the same should of 1/3rd as application for compensation was filed by the parents and younger brother of the deceased.
Perusal of judgment dated 12.01.2018 passed by this Court would reveal that this Court has not touched these two issues either with regard to
allowing multiplier of 17 by the Tribunal or deduction for personal expenses to the extent of 50% as the deceased was unmarried son of claimants
Vidya Devi and Om Parkash and elder brother of Sunil Kumar-claimant No. 3. In the given scenario, the present application stands disposed of
but without prejudice to right of the applicants/respondents No. 1 to 3 to take recourse to appropriate remedy seeking enhancement of
compensation, in accordance with law.
