NEW INDIA ASSURANCE CO LTD Vs. POONAM

JUDGEMENT

(1.) THE Appellant New India Assurance Co. Ltd. impugns the judgment dated 25.02.2012 whereby compensation of Rs.17,16,496/ - and counsel fee for a sum of Rs.75,000/ - was awarded in favour of Mr. Lokesh Kumar, Advocate by the Motor Accident Claims Tribunal(the Claims Tribunal).

(2.) THE impugned judgment is challenged on the following grounds: -

(3.) THE impugned judgment is supported by Mr. S.N. Parashar, the learned counsel for Respondents no.1 to 4. It is urged that even if it is admitted that a sum of Rs.75,000/ - could not have been awarded towards counsel's fee, the compensation towards loss of consortium i.e. Rs.10,000/ - was on the lower side. Relying on Rajesh and Ors. v. Rajbir Singh and Ors.,(2013) 9 SCC 54, the learned counsel contends that the Respondents(claimants) ought to have been awarded a sum of Rs.1,00,000/ - towards loss of consortium.