NEW INDIA ASSURANCE COMPANY LTD Vs. SATNAM KAUR

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.34,02,350/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 to 3 for the death of Nirmal Singh who died in a motor vehicle accident which occurred on 16.07.2010.

(2.) THE following contentions are raised on behalf of the Appellant:-

(3.) IN Sarla Verma the Supreme Court stated that in case of a self employed person usually the actual income at the time of the death should be considered to award compensation towards loss of dependency. Since, in this case the deceased's income was gradually increasing and the deceased was aged 39 years, the Claimants were entitled to an addition of 50% in the deceased's income to compute the loss of dependency.