Branch Manager, Oriental
Insurance Co., Ltd Vs. Shankarawwa & Ors. [2008] INSC 1842 (3 November
2008)
Judgment
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 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.
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