ORIENTAL INSURANCE CO. LTD Vs. YOGITA DEVI

JUDGEMENT

(1.) The appellant/insurance company has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 [M.V. Act] assailing the impugned judgment-cum-award dtd. 12/3/2024 passed by learned Presiding Officer, Motor Accident Claims Tribunal, Patiala House Courts, New Delhi [Tribunal] passed in MACP No.53/2019, thereby awarding a total compensation of Rs.43,15,340.00 with interest @ 7.5% from the date of filing the claim petition i.e. 27/2/2019 till realisation.

(2.) None appeared for the respondents despite sending advance notice.

(3.) Learned counsel for the appellant/insurance company has urged that the main grievance of the appellant is that the learned Tribunal erroneously assumed the monthly income of the deceased at Rs.17,800.00 per month while calculating the compensation under the head 'loss of dependency' although there were no reliable documents available on the record in order to prove the same in the nature of bank statement, ITR [Income Tax Return] or vouchers. It was urged that the salary certificate was only produced by PW-6/Amit Sinha claiming himself to be the Director of M/s Arnav Info Soft Pvt. Ltd. but he neither proved his authorisation to depose in the matter nor produced any documents.