NATIONAL INSURANCE COMPANY LTD Vs. AMIR HASSAN

JUDGEMENT

(1.) Appellant impugns judgment dated 02.12.2019 whereby the claim petition filed by respondent nos. 1 to 5 was allowed and compensation awarded.

(2.) Learned counsel appearing for the appellant contends that the only issue arising in the present appeal is with regard to award of compensation under the head of 'Loss of Love and Affection'.

(3.) Learned counsel submits that in view of the judgment of the Supreme Court dated 30th June, 2020 in 'United India Insurance Company Vs. Satinder Kaur @ Satwinder Kaur', (Civil Appeal No.2705/2020) no separate compensation could have been made awarded the head of 'Loss of Love and Affection' in addition to award of compensation under the head of 'Loss of Consortium'.