NEW INDIA ASSURANCE CO LTD Vs. ANITA DEVI

JUDGEMENT

(1.) THE present appeal is directed against the award dated 22.10.2011 passed by the learned Tribunal whereby a compensation of Rs.10,46,394/- was granted in favour of the respondents/claimants with interest @ 7.5 per cent per annum from the date of filing the petition till the date of realization.

(2.) MR . Kanwal Chaudhary learned counsel appearing on behalf of the appellant has argued the present appeal only on the ground that the learned Tribunal has awarded a compensation towards loss of love and affection Rs.1.00 lakh and Rs.20,000/- towards funeral expenses, as non pecuniary damages on the higher side.

(3.) ON the other hand, counsel appearing on behalf of respondents 1 to 9 has relied upon the case of Rajesh and Ors. (supra), and submitted that in the said case the Hon'ble Supreme Court has granted Rs.1.00 lakh towards loss of love and affection and Rs.25,000/- towards the funeral expenses. Therefore, this case is fully covered by the dictum of the Apex Court.