SATNAM KAUR Vs. SHINGHARA SINGH

JUDGEMENT

(1.) FAO 48/1988 is directed against the Judgment and order of the Motor Accident Claims Tribunal, Delhi in Suit No.42/1979 whereby the tribunal vide its order dated 11.9.1987 awarded a sum of Rs.1,32,000/- together with interest at the rate of 12% per annum.

(2.) Brief facts of the case are that

(3.) It is contended by learned counsel for the petitioner that the trial court has not awarded compensation on account of pain and suffering, loss of consortium, love and affection as also loss of estate. He also submits that liability of the Insurance Company in this case cannot be limited to Rs.50,000/- in as much as the required premium for an act policy was Rs.84/- while the premium paid is Rs.125/-. He relies upon the judgments of this Court in Meena Devi & Ors. Ramesh Kumar & Ors 73 (1998) DLT 570 and Om Wati Vs. Mohd.Din & Ors 2002 ACJ 868.