NEW INDIA ASSURANCE COMPANY LTD Vs. HARI LAL

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs. 3,90,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Neeraj, a minor aged about 16 years at the time of the accident which occurred on 02.06.2007.

(2.) IT is urged by the learned counsel for the Appellant Insurance Company that the deduction of one-third of the notional income of Rs. 15,000/- ought to have been made while determining the loss of dependency.

(3.) SINCE the deceased was above 15 years, the multiplier of '16' was selected by the Claims Tribunal instead of '15', which is in case of a minor aged less than 15 years.