ORIENTAL INSURANCE COMPANY LIMITED Vs. RAJAMMA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent Nos.1 to 5.

(2.) This appeal is filed challenging the judgment and award dtd. 14/11/2016, passed in M.V.C.No.100/2016, on the file of the Principal District Judge and MACT, Chamarajanagar ('the Tribunal' for short).

(3.) The main contention of the appellant Insurance Company is that the Tribunal committed an error in awarding exorbitant compensation by taking the income of Rs.8,000.00 per month without there being any proof of income. The learned counsel submits that the Tribunal ought not to have taken the future prospects of 20% and thereby committed an error in awarding compensation of Rs.2,16,000.00 under the head loss of future prospects and hence it requires interference of this Court.