ORIENTAL INSURANCE COMPANY LIMITED Vs. LATA & ORS

JUDGEMENT

(1.) Ram Avtar, aged 47 years, earning his livelihood as a fruit vendor, suffered injuries in a motor vehicular accident that had occurred on 21.01.2009, due to negligent driving of motor vehicle described as bus bearing registration No.DL-1PB-4792 and died in the consequence, the said vehicle admittedly having been insured against third party risk with the appellant (insurer) for the period in question. On accident claim case (MACT No.812/10), instituted by his wife and three other family members dependent upon him, they being first to fourth respondents (collectively, the claimants), the tribunal held inquiry and, by judgment dated 29.08.2012, awarded compensation in the total sum of Rs.10,35,184/-, fastening the liability to pay with interest @ 9% per annum on the insurer.

(2.) The insurer presses the appeal challenging the said award on the ground that the future prospects which have been added to the extent of 30% over and above the minimum wages of Rs.3683/- as the bench mark, should have been reduced to 25% in view of the ruling of a Constitution Bench of the Supreme Court rendered on 31.10.2017 in SLP (C) 25590/2014, National Insurance Company Ltd. Vs. Pranay Sethi and Ors. and that, for the same reason, nonpecuniary heads of damages in the sum of Rs.50,000/- for loss of consortium, Rs.25,000/- for funeral charges, Rs.1,00,000/- towards loss of estate, Rs.2,00,000/- for loss of company, love and affection and Rs.1,00,000/- for loss of care, attention and expenses be set aside and reduced.

(3.) The appeal was put in the list of 'Regulars' by order dated 08.02.2016, and on being taken up at its own turn, there is no appearance for the respondents. Learned counsel for the insurer has been heard and record perused.