NATIONAL INSURANCE CO LTD Vs. RAJBALA

JUDGEMENT

(1.) This Appeal is for reduction of compensation of Rs. 5,16,000/- granted for the death of Umesh Kumar aged 30 years who died in an accident which took place on 11.02.2007.

(2.) The Motor Accident Claims Tribunal (the Claims Tribunal) by the impugned order accepted the deceased income to be Rs. 6000/- per month, added 50% towards future prospects, deducted towards the personal and living expenses and applied the multiplier of 9 to compute the loss of dependency as Rs. 4,86,000/-.

(3.) Following contentions are raised on behalf of the Appellant: