NEW INDIA ASSURANCE CO , LTD Vs. SHASHI REKHA

JUDGEMENT

(1.) THOUGH this matter is posted today in orders list, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellant -Insurer is arising out of the judgment and award dated 20/12/2008 passed in MVC No.187/2005, by the I Additional Civil Judge (Sr.Dn) and Motor Accident Claims Tribunal, Mysore, ( for short ' Tribunal' ).

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 27,13,303/ - with interest at 8% p.a., from the date of petition till the date of deposit as against the claim made by the appellants for a sum of Rs. 17,85,000/ -, on account of the death of the deceased Sri. K.S. Rajashekar, in the road traffic accident. The quantum of compensation awarded by the Tribunal is disproportionate to the income of the deceased and is liable to be reduced, the appellant has presented this appeal.