NEW INDIA ASSURANCE COMPANY LTD Vs. MANJU

JUDGEMENT

(1.) THE Respondent No.3 Smt. Savitri Devi who is mother of deceased Ravinder Kumar expired on 01.04.2011. THE information regarding the death was given by the Respondent No.4, father of deceased Ravinder and husband of Respondent No.3 by an application under Section 151 CPC.

(2.) BY CM APPL. No. 1584/2012, it has been urged that he being Class I legal heir, the share payable to Respondent No.3 should be paid to him.

(3.) THIS Appeal is for reduction of compensation for the death of Ravinder Kumar who was aged about 28 years at the time of the accident which took place on 29.07.2006. The Motor Accident Claims Tribunal, (the Claims Tribunal) by the impugned award granted a compensation of Rs. 14,02,324/-.