ORIENTAL INSURANCE CO LTD Vs. SARVESH

JUDGEMENT

(1.) THESE are two cross Appeals arising out of the award dated 19.03.2009 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby a compensation of Rs.19,17,232/- was awarded by the Tribunal.

(2.) MAC APP. No.342/2009 filed by the Insurance Company is for reduction of the compensation on the ground that the multiplier was wrongly applied; the future prospects were considered without any evidence and the income tax was not deducted.

(3.) THE main Claimant in this case is the minor child who was aged about three months on the date of the accident and the deceased?s mother who was 55 years on the date of the accident.