PRAMILA Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) BY way of instant civil revision, the applicant had challenged the order dated 8.10.12 passed by Motor Accident Claims Tribunal, Bilaspur (henceforth the 'Tribunal') in Ex.C.T. No.21/94. Vide the said order, the court below had rejected the objection raised by the applicants in respect of the calculation of the compensation amount and the deduction of income tax from the compensation payable to the applicants/claimants.

(2.) THE facts leading to the instant case are that the applicants/claimants have filed a claim case before the Tribunal in respect of an accident that took place on 4.12.92 in which the deceased was Harsha Kumar Baral. The applicants/claimants are the wife, two children and parents of the deceased. The Tribunal vide its award dated 6.3.98 awarded compensation of Rs.2,36,000 along with interest @ 15% from the date of application i.e. 28.10.93 being the date of filing the claim application before the Tribunal.

(3.) AS per the award passed by the Tribunal, the amount to be distributed between the claimants was that the wife would get an amount of Rs.1 lac, the two children would get an amount of Rs.50,000 each and the parents of the deceased would get an amount of Rs.18,400 each.