DIVISIONAL MANAGER ORIENTAL INSURANCE COMPANY LTD Vs. JANAKI

JUDGEMENT

(1.) In this appeal, insurer has challenged judgment and award dated 27.11.2018 passed in MVC No.217/2017, on the f i le of Senior Civi l Judge and MACT, Gangavathi.

(2.) Heard Smt.Anusha V. Sangami, learned advocate for insurer and Shri G.R.Turamari , learned advocate for claimants.

(3.) Smt.Anusha for the insurer has urged following two grounds in support of this appeal . * Licence of the driver of of fending vehicle does not contain endorsement to drive non transport vehicle; and * Whi le computing loss of dependency, tribunal has not deducted income tax component from the income of the deceased.