THE NEW INDIA ASSURANCE CO. LTD. Vs. RENUKA

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, appeal is heard and disposed of finally, at the stage of admission itself.

(2.) IT is a case of death of one Kumar in a road traffic accident. His wife, two minor children and father filed a claim petition in MVC No. 578/2012 before MACT, Basavakalyan seeking compensation under Section 166 of the Motor Vehicles Act from the owner and the insurer of the offending vehicle. The Tribunal, by impugned judgment and award, has awarded a sum of Rs. 17,73,000/ - with interest at 6% per annum from the date of claim petition till the date of realization. Aggrieved by the sum awarded by the Tribunal, the Insurance Company has preferred this appeal seeking reduction of compensation.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal, we are of the view that the quantum of compensation awarded by the Tribunal is not just and reasonable it is on the higher side and therefore, it requires to be reduced.