NATIONAL INSURANCE CO LTD Vs. SAVITHRAMMA

JUDGEMENT

(1.) THIS appeal by the insurer is directed against the judgment and award dated 09.01.2009 passed by the Motor Accidents Claim Tribunal, Srirangapatna, in Motor Vehicle Cases No.1055/2007.

(2.) IN this appeal, the appellant ­ INsurer has questioned the correctness of the judgment and award with regard to the quantum of compensation. According to the appellant, the Tribunal has committed error in deducting only 1/4th of the monthly income of the deceased towards his personal expenses, though the only dependent on his income was his wife as his three sons were all majors. The other grievance made out by the insurer is with regard to the multiplier adopted. According to the appellant, regard being had to the age of the deceased, the appropriate multiplier is 9 and not 10, as adopted by the Tribunal.