NEW INDIA ASSURANCE CO LTD Vs. SHAKINA DEVI

JUDGEMENT

(1.) THERE is delay of 22 days in filing the Appeal. The delay is condoned for the reasons stated in the Application. The Application stands disposed of. The Appeal is for reduction of compensation of Rs.12,88,024/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) for the death of Shanu Ram who died in a motor vehicle accident which occurred on 12.06.2011.

(2.) THE only ground of challenge raised by Mr.K.L. Nandwani, Advocate for the Appellant is that there was no evidence that the deceased had bright future prospects. Thus addition of 50% could not have been made in the deceased's income to compute the loss of dependency.

(3.) THE Appeal is allowed in above terms.