NATIONAL INSURANCE COMPANY LTD. Vs. VISHALAKSHY & ORS.

JUDGEMENT

(1.) The Appellant National Insurance Company Ltd. impugns the award dated 21.09.2004 whereby a compensation of Rs. 6,00,000/ - was awarded by the Motor Accident Claims Tribunal (the Tribunal) for the death of a young boy Master V. Mani, who was aged 17 years and was a student of 12th standard on the date of accident, which took place on 22.09.1992.

(2.) The contentions raised on Appellant's behalf are:

(3.) In Manju Devi v/s. Musafir Paswan, VI (2005) SLT 257 the Supreme Court took the notional income of Rs. 15,000/ - as per second schedule of the Motor Vehicles Act and granted a compensation of Rs. 2,25,000/ - in respect of death of a boy aged 13 years.