NEW INDIA ASSURANCE COMPANY LIMITED Vs. SUVARNA

JUDGEMENT

(1.) The insurer is in appeal challenging the quantum of compensation awarded by the Additional Senior Civil Judge and Member Additional Motor Accident Claims Tribunal, Ranebennur (for short "the Tribunal") in MVC No. 62/2015.

(2.) The Tribunal had noticed that the deceased was aged 62 years at the time of the accident and that the claimants were dependents on the deceased for agricultural activities. It therefore, considered the notional income of the deceased at Rs.7,020.00 per month. The Tribunal factored 15% towards the future loss of income and awarded the following compensation: <IMG>JUDGEMENT_466_LAWS(KAR)10_2022_1.jpg</IMG>

(3.) It directed the insurer to pay interest on the compensation at the rate of 7.5% per annum from the date of petition till realization. Being aggrieved by the same, the present appeal is filed.