ORIENTAL INSURANCE CO LTD Vs. URMILA DEVI

JUDGEMENT

(1.) The Appellant Oriental Insurance Company Limited impugns a judgment dated 16.12.2010 whereby a compensation of Rs.12,92,400/- was awarded for the death of Babu Lal, who died in a motor accident which occurred on 01.05.2007.

(2.) The contentions raised on behalf of the Appellant are:-

(3.) It is urged by the learned Counsel for the Appellant that as per the Claimants' version, the deceased was standing in the over crowded bus. Since he was not seated on the seat he was guilty of contributory negligence and the compensation payable has to be reduced according to his negligence.