UNITED INDIA INSURANCE COMPANY LTD Vs. BARKHA KUMARI

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.31,38,500.00 awarded for the death of Sachin Kumar who died in a motor vehicle accident which occurred on 11.05.2011.

(2.) THE finding on negligence has not been challenged by the Appellant Insurance Company. Thus, the same has attained finality.

(3.) THE Claims Tribunal thus, took the deceased's income to be Rs.13,000.00 per month, added 50% towards future prospects, deducted one-fourth towards personal and living expenses as the number of dependents were four, applied the multiplier of 17 (as per the deceased's age) to compute the loss of dependency as Rs.29,83,500.00.