UNITED INDIA INSURANCE COMPANY LTD Vs. DAYANAND

JUDGEMENT

(1.) THE Appellant United India Insurance Company Limited impugns a judgment dated 04.07.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.13,36,008.00 was awarded for the death of Smt. Chandra Arya who died in a motor vehicle accident which occurred on 22.05.2011.

(2.) IT is urged by the learned counsel for the Appellant that the compensation awarded is exorbitant and excessive. It is contended that 1/3rd deduction ought to have been made towards personal and living expenses of the deceased. The Claims Tribunal erred in not making any deduction.

(3.) THE issue of deduction towards personal and living expenses was specifically dealt with by this Court in Paras 24 to 33 in Master Manmeet which are extracted hereunder: