ORIENTAL INSURANCE COMPANY LTD Vs. SOM LATA

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.10,46,400.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 to 5 for the death of Suresh Kumar who died in a motor vehicle accident which occurred on 27.11.2009.

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

(3.) IN the absence of any evidence with regard to deceased's future prospects addition of 50% was not justified, rather there could be an addition of 30% on the basis of latest report of the Supreme Court in Santosh Devi v. National Insurance Company Ltd. & Ors., 2012 (4) SCALE 559;