AMARVEER KAUR Vs. RELIANCE GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The Motor Accidents Claims Tribunal awarded an amount of Rs.23,15,000.00, for the death of the husband of the first claimant, who left behind him, five dependents: his wife, two minor children, and both his parents. The liability was cast on the Insurance Company who had insured the vehicle, rejecting their contention that the driver of the vehicle, the 1st respondent in the claim petition did not have an effective license and the license produced was fake.

(3.) The Insurance Company filed an appeal against the liability cast on them and claimants sought enhancement of compensation, in two different appeals, in which cross objections were filed by the registered owner of the offending vehicle. The High Court disposing of the appeals and the cross objections reduced the compensation for loss of income to Rs.7,92,540.00 and awarded amounts for loss of consortium to the widow @ Rs.40,000.00, funeral expenses and loss of estate respectively @ Rs.15,000.00 each as has been held by a Constitution Bench of this Court in National Insurance Co. Ltd. v. Pranay Sethi, (2017) 16 SCC 680.