(1.) The appeal is for reduction of compensation of Rs.5,38,560/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Sanjay, who died in a motor vehicular accident which occurred on 16.01.2008 at about 8:00 a.m.
(2.) The factum of negligence is not challenged by the Appellant Insurance Company. The same is otherwise sufficiently established from the testimony of PW-2 Arjun, who was an eye witness of the incident.
(3.) Twin contentions are raised on behalf of the Appellant. It is urged that the multiplier ought to have been taken as per the age of the mother of the deceased and no addition towards future prospects ought to have been made as the deceased was working on fixed wages.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN