P R SHARMA Vs. AVNEESH KUMAR

JUDGEMENT

(1.) A limited issue arises for consideration in the appeal filed by the registered owner of the vehicle in question, who unfortunately did not get the vehicle insured. The only question which arises for consideration is whether the compensation awarded by the Tribunal is excessive or not?

(2.) THE injured was working as a constable with the Delhi Police. The accident took place on 19/12/1991.

(3.) TOTAL award is in sum of Rs. 2,75,000. The only component of the award which is challenged is the one relating to the loss of future income whereunder Rs. 1,83,967 have been awarded.