KAMINI Vs. NEW INDIA ASS CO LTD

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.5,82,556/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Shiv Kumar, who died in a motor vehicular accident which occurred on 07.12.2006 at 7.45 a.m. near Mandi Govind Garh, Punjab.

(2.) MAC Appeal 269/2011 preferred by New India Assurance Company Limited was dismissed by an order of this Court on 20.11.2013.

(3.) THE only ground raised by the learned counsel for the Appellants is that the testimony of Smt. Kamini, widow of the deceased that the deceased was a car driver was not challenged in cross -examination. Hence, the Claims Tribunal ought to have taken the salary of Rs.5,000/ - per month as claimed by the Appellants to compute the loss of dependency.