NEW INDIA ASSURANCE CO.LTD. Vs. MUNNAVAR SULTANA

JUDGEMENT

(1.) The Appellant New India Assurance Co. Ltd. impugns the award dated 18.5.2011 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby a compensation of Rs. 16,60,242 was granted on account of death of Sarvar, who was aged 24 years at the time of accident.

(2.) The contentions raised by the Appellant Insurance Co. are:

(3.) In my view the appeal is bound to succeed on the above grounds.