SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. SHYAM SUNDER

JUDGEMENT

(1.) THE appeal is directed against judgment dated 18.09.2014 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs.21,43,800/ - was granted in favour of Respondents no.1 to 6 for the death of Smt. Sarla Rani, a home maker, who died in a motor vehicular accident which occurred on 06.04.2013.

(2.) IT urged by the learned counsel for the Appellant that the Claims Tribunal erred in granting addition towards future prospects. It is further stated that the compensation awarded towards loss of love and affection and loss of consortium is on the higher side.

(3.) THE appeal is devoid of any merit in view of the fact that no addition at all has been made towards future prospects. This Court in Royal Sundaram Alliance Insurance Company Limited v. Master Manmeet Singh and Ors., 2012 ACJ 721 had considered various judgments on the aspect for determining the value of the gratuitous services rendered by a home maker and in para 34 of the report had laid down the parameters as to the additions and deductions to be made in the value of the services rendered by a housewife as the value of services will go on decreasing with the passage of time.