UNITED INDIA INSURANCE CO LTD Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) A short question arises for consideration in the present appeal.

(2.) Determining compensation under Section 163-A of the M.V.Act 1988, can the Tribunal assess compensation in excess of an annual income of Rs.40,000/- as stipulated in the IInd schedule to the M.V.Act 1988"

(3.) In view of the decision of the Supreme Court reported as 1 (2004) ACC 728, Deepal Girishbhai Soni and Ors. vs. United India Insurance Co. Ltd., the answer is in the negative.