NEW INDIA ASSURANCE CO LTD Vs. SANTOSH CHOUDHARY

JUDGEMENT

(1.) THE Appellant New India Assurance Company Limited impugns a judgment dated 20.12.2007 whereby a compensation of RS.16 lacs was awarded to Respondents No.1 to 5 for the injuries suffered by Late Satyapal Choudhary in a motor accident which occurred on 14.10.2002 and ultimately resulted in his death on 14.02.2004 i.e. after about a period of 16 months of the accident.

(2.) IN the entire compensation, except the compensation of RS.2,92,760/- awarded towards loss of dependency, no other compensation has been disputed. The compensation of RS.16 lacs was largely awarded towards the medical treatment of the deceased. The compensation awarded is tabulated hereunder:- Sl. Compensation under various heads Awarded by the Claims Tribunal No. 1. Compensation of Loss of RS.2,92,760/- Dependency 2. Medical Expenses RS. 9,05,204/- 3.Other Expenses RS. 2,82,890/- 4.Love & Affection & Loss of Estate RS. 10,000/- 5.Loss of Consortium RS. 5,000/- 6. Funeral Expenses RS. 2,000/- 7. Compensation towards Attendant RS. 1,02,146/- charges, Special Diet & Conveyance Total RS. 16,00,000/-

(3.) I have gone through the cross-examination of Smt. Santosh Choudhary (PW-1). On the question of running of the shop after the death of her husband, she deposed as under:-