ORIENTAL INSURANCE CO LTD Vs. KAMLA DEVI

JUDGEMENT

(1.) DECEASED, Lal Singh, aged 46 years sustained fatal injuries in a road accident on 19. 9. 2002. He died on 24. 9. 2002.

(2.) VIDE award dated 13. 1. 2004, learned tribunal awarded compensation in sum of rs. 37,54,600 to the dependants, i. e. , the widow, two daughters, a minor son and parents of the deceased.

(3.) THE insurance company which was granted permission by the Tribunal under section 170 (b) of the Motor Vehicles Act, 1988, to contest the case on merits has filed the present appeal challenging the award on the issue of quantum of compensation.