NATIONAL INSURANCE COMPANY Vs. SALIK RAM

JUDGEMENT

(1.) THE Appellant impugns a judgment dated 31.03.2010 whereby in a Petition under Section 163-A of the Motor Vehicles Act, 1988 (the Act) while awarding a sum of RS.2,60,000/- towards loss of dependency, a compensation of RS.1,00,000/- was awarded towards loss of love and affection and RS.10,000/- each towards loss to estate and last rites by the Claims Tribunal.

(2.) IT is urged by the learned counsel for the Appellant that in a Claim Petition under Section 163-A of the Act, the compensation for loss of dependency as also on account of non- pecuniary damages has to be awarded as per the structured formula. There is no dispute about the proposition of law which is well settled.

(3.) CONSEQUENTLY, the Appeal is dismissed.