Motor Vehicles Accident – Calculation of a multiplier – Where there is death of a person, who is a bachelor, in that case the multiplier is to be calculated on basis of the age of deceased or age of the dependents – Appellant contended that it is the age of the dependents which has to be taken into account – Held: This issue is settled by the judgments of three Judge Bench of Supreme Court in Sube Singh & Anr. v. Shyam Singh (Dead) & Ors., Munna Lal Jain & Anr. v. Vipin Kumar Sharma & Ors., Reshma Kumari & Ors. v. Madan Mohan & Anr. and also judgment of the Constitution Bench in National Insurance Company Ltd. v. Pranay Sethi & Ors. that it is the age of the deceased which has to be taken into account and not the age of the dependents – Motor Vehicles Act, 1988 – s.140.