NATIONAL INSURANCE CO LTD Vs. RESHMA

JUDGEMENT

(1.) THE Appellant seeks reduction of the compensation awarded on the ground that the Tribunal should have applied the multiplier of Rs.13' instead of Rs.14' as the deceased's age as per his Voter ID Card was 47 years. It is averred that the age of the deceased was taken as 45 years according to the postmortem report.

(2.) ADMITTEDLY , the Voter ID Card of the deceased was not produced before the Tribunal by the Appellant. During the inquiry before the Tribunal deceased's income was proved as Rs. 9,675/ - per month and 3/4th of this was deducted towards the personal expenses. Obviously the Tribunal could not have considered this document as it was not filed before it. It is submitted by the learned counsel for the Appellant that the Appellant may be granted permission to prove this document by leading additional evidence. It is nowhere the Appellant's case that this document was not in their knowledge despite due diligence. Hence, permission to lead additional evidence cannot be granted. The compensation awarded towards loss of love and affection is only Rs. 10,000/ -, which is much less than normally awarded in such cases. I would not like to re -open the matter for small amount of difference. The overall ' compensation of 12,54,050/ - including the interim compensation, in the circumstances cannot be said to be excessive or exorbitant.