RELIANCE GENERAL INSURANCE CO LTD Vs. TARAWWA

JUDGEMENT

(1.) INSURER is in appeal challenging judgment and award passed by M.A.C.T., Belgaum dated 30.11.2013 in M.V.C. No.923/2013, whereunder, claim petition has been allowed in part and a total compensation of Rs.17,87,900/ - with interest at 7% p.a. has been awarded is called in question.

(2.) FACTS in brief leading to filing of this appeal can be crystalised as under:

(3.) 1st claimant, namely mother of deceased entered witness box as P.W.1 and Head Master of the School where deceased was working as a Teacher was examined as P.W.2 and got marked 10 documents and closed their side. No evidence was tendered on behalf of the insurer. Tribunal on appreciation of evidence, allowed the claim petition in part by concluding that deceased was working as a Teacher and drawing a gross salary of Rs.15,096/ - per month and by taking into consideration that he was a bachelor, 50% came to be deducted and by adding 50% to his income as future prospects, determined the compensation payable towards loss of dependency by considering the age of younger parents and adopting the multiplier of 13 towards loss of dependency. A sum of Rs.17,42,832/ - came to be awarded towards loss of dependency and under conventional heads, a sum of Rs.45,000/ - has been awarded. It is this judgment and award dated 30.11.2013 which has been called in question before this Court.