NEW INDIA ASSURANCE COMPANY LIMITED Vs. G. SUJATHA

JUDGEMENT

(1.) Leave granted.

(2.) In an appeal filed consequent upon the death of one Gopavaram Prasad Rao, the Tribunal, in a claim under Sec. 166 of the Motor Vehicles Act, 1988, awarded a total sum of Rs.1,93,48,600.00. In an appeal carried by the respondents, the High Court enhanced the amount to Rs.3,60,64,900.00.

(3.) The deceased was found earning an annual income of 58632 US Dollars by the Tribunal. The High Court has also arrived at the very same figure of income. There was a challenge by the appellant-insurer against the said determination.