SHRIRAM GENERAL INSURANCE CO LTD Vs. OMKAR

JUDGEMENT

(1.) THE Appeal is for reduction of Rs.7,91,374/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) for the death of Yamin who died in a motor vehicle accident which occurred on 12.08.2011.

(2.) THE only ground of challenge raised by Mr.K.L. Nandwani, Advocate for the Appellant is that there was no evidence that the deceased had bright future prospects. Thus addition of 50% could not have been made in the deceased's income to compute the loss of dependency.

(3.) THE Appeal is allowed in above terms.