NEW INDIA ASSURANCE CO LTD Vs. K RAVI

JUDGEMENT

(1.) This appeal by the appellant- Insurer is directed against the impugned judgment and award dated 01/02/2010 passed in MVC No.1126/2007 by the III Additional District Judge and Member, Motor Accident Claims Tribunal-IV, Dakshina Kannada, Mangalore, (hereinafter referred to as ' Tribunal' for short), for reduction of compensation, on the ground that, Rs. 17,63,000/- awarded by the Tribunal with interest on account of the death of the deceased Sri. Mahesh Kumar in the road traffic accident is on higher side and is liable to be reduced.

(2.) In brief, the facts of the case are:

(3.) It is the further case of the claimants that, deceased was aged about 38 years, hale and healthy prior to the accident, working in Indian Ports Warehousing Company and drawing the salary of Rs. 15,115/- per month and looking after the welfare of the family. Due to his untimely death, claimants have suffered mental shock and agony and lost happiness in life and also lost their earning member.