NATIONAL INSURANCE COMPANY Vs. RENU

JUDGEMENT

(1.) IN a Petition under Section 163-A of the Motor Vehicles Act filed by the Respondents No.1 to 5, compensation of Rs. 5,66,500/- was awarded. The income of the deceased Arvind Kumar was alleged and accepted by the Tribunal as Rs. 39,000/- per annum. IN the claim petition, the age of the deceased was stated to be 26 years. He was alleged to be between 24 to 25 years old as per his ration card, but his age was accepted as 25 years.

(2.) THE grievance of the Appellant National Insurance Company is that in a Petition under Section 163-A, there has to be deduction of 1/3 towards personal living expenses. Grant of non- pecuniary damages is limited to Rs. 9,500/- only.

(3.) THE amount shall be released in favour of Respondents No.1 to 5 in the same proportion as awarded by the Tribunal.