ORIENTAL INSURANCE CO.LTD Vs. KRISHNA

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs. 9,54,500.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 to 3 for the death of Kajod Singh, who died on 26.09.2007 in a motor vehicle accident, which occurred on 05/06.04.2005.

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

(3.) THE First Respondent filed an affidavit testifying to the averments made in the Claim Petition. She deposed that the deceased Kajod Singh was an employee of Dr.K.C.Narang and was getting a salary of Rs. 4,800.00 per month.