(1.) THE Appellant United India Insurance Co. Ltd. seeks reduction of the compensation of Rs. 13,07,000/- awarded by the Tribunal in Suit No.778/2003 on account of the death of Vishal James in an accident which took place on 12.06.1998, when his car No.DL- 2CF-3431 was hit by a Truck No.RJ-14G-7596 which was being driven in a rash and negligent manner by its driver.
(2.) THE contentions raised on behalf of the Appellant are: -
(3.) I further award a sum of Rs. 15,000/- towards funeral expenses as granted by the Tribunal and another sum of Rs. 10,000/- towards loss of estate. The compensation of Rs. 3,42,000/- as granted by the Tribunal on the basis of the report Ex.PW-4/A of the survivor is not disputed. The same is accordingly maintained.