NEW INDIA ASSURANCE CO LTD Vs. N AJENDRA

JUDGEMENT

(1.) THESE appeals by the insurer are directed against the common judgment and award dated 6.8.2008 passed by Additional MACT-V, Bangalore City in MVC.Nos.1924/07 and 2650/07 questioning the method adopted by the Tribunal for quantification of the compensation.

(2.) THE two claim petitions were filed under Section 163-A of the Motor Vehicles Act seeking compensation in respect of death of one Yashpal @ Jagannath in road traffic accident that occurred at about 3.30 p.m. on 10.1.2007 while he was proceeding as a pillion rider in the motor cycle bearing registration No.KA-40 H-5139. The claim petitions were filed against the owner and insurer of the offending vehicle. The claimants were the natural mother, step mother and two sisters of the deceased. The deceased was a bachelor. The claim petitions were contested by the insurer of the offending vehicle.

(3.) AS noticed supra, the area of challenge is only in relation to the application of the multiplier with reference to the age of the deceased. The challenge is also relation to quantum of compensation awarded towards loss of love and affection and medical expenses.