NEW INDIA ASSURANCE CO LTD Vs. SHANTI

JUDGEMENT

(1.) THERE is a delay of 98 days in filing the Appeal.

(2.) THE Appellant (THE New India Assurance Company Limited) seeks reduction of compensation from Rs.2,75,288/- awarded for the death of Dharmanand Dev who was aged 62 years at the time of the accident.

(3.) THE Claims Tribunal further observed that as per the Mechanical Inspection Report the offending vehicle had fresh damage on its front and the motorcycle on which the deceased was a pillion rider had damage on the rear left side. Thus, it was apparent that the accident took place in the manner as alleged by the Respondents/Claimants. No fault can be found with the reasoning given by the Claims Tribunal.