RELIANCE GENERAL INSURANCE CO LTD Vs. KRISHAN PAL

JUDGEMENT

(1.) THE Appellant Insurance Company impugns a judgment dated 31.01.2011 whereby a compensation of RS.9,03,000/ - was awarded for the death of Smt. Savitri who died in an accident which occurred on 17.10.2009.

(2.) THE Appellant's grievance is that it was not given opportunity to prove that the driver did not possess a valid driving licence and that the compensation awarded is exorbitant and excessive.

(3.) THE assessment of the value of the gratuitous services rendered by a housewife is covered by the judgment of this Court in Royal Sundaram Alliance Insurance Co. Ltd. v. Master Manmeet Singh & Ors., MAC.APP. 590/2011, decided on 30th January, 2012. This Court noticed the following judgments of the Supreme Court: -