LAWS(DLH)-2012-3-291

NEW INDIA ASSURANCE CO LTD Vs. ARCHANA SHUKLA

Decided On March 13, 2012
NEW INDIA ASSURANCE CO LTD Appellant
V/S
ARCHANA SHUKLA Respondents

JUDGEMENT

(1.) THE Appellant seeks reduction of compensation of Rs. 50,63,504/- awarded for the death of Shri Brijender Shekhar Shukla who died in an accident which occurred on 15th March,2003.

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

(3.) THE overall compensation is reduced to Rs. 48,34,337/- from Rs. 50,63,504/-which shall carry interest @ 7% per annum, as granted by the Claims Tribunal.