NEW INDIA ASSURANCE CO LTD Vs. PARAMJEET KAUR

JUDGEMENT

(1.) These are two Cross-Appeals. In MAC APP No.285/2010, the Appellant New India Assurance Company Ltd.(hereinafter referred to the insurer ) seeks reduction of the compensation of Rs. 18,82,000/- awarded for the death of Balwant Singh who succumbed to his injuries on 17.09.2007 suffered in a motor accident which took place on 10.08.2007.

(2.) In the Cross-Appeal being MAC APP No 102/2012, the Appellants who are Respondents No.1 to 5 in MAC APP No.285/2010 seek enhancement of compensation on the ground that the deceased s full salary was not taken into consideration while computing the loss of dependency.

(3.) The contentions raised on behalf of the Appellants are: