DIVISIONAL MANAGER Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) Leave granted.

(2.) The appellants in Civil Appeal Nos. 24062-24064 of 2017, are the legal representatives of the deceased, who was working as an Assistant Manager in N.T.P.C. and was drawing a salary of Rs. 25,726/- per month. The claimants are the son and the parents of the deceased. The tribunal taking note of the age of the deceased i.e. 35 years, and considering the salary component, awarded a sum of Rs. 32,45,367/-.

(3.) Three appeals were preferred by the New India Assurance Company Limited before the High Court, challenging its liability on the foundation that National Insurance Company is liable. The High Court by the impugned judgment and order came to hold that the National Insurance Company which is the insurer of the Maruti car is liable to pay 50%. Thus, the High Court as is percipitible, held both the insurers equally liable.