NEW INDIA ASSURANCE CO LTD Vs. KHUSHBOO JHA

JUDGEMENT

(1.) Manish Jha, aged 27 years, employed in a private entity, died due to injuries suffered in motor vehicular accident that occurred on 19.01.2011 on account of negligent driving of motor vehicle described as one bearing registration no. DL 1PB 6680 which was admittedly insured against third party risk with the appellant (insurer) for the period in question. On the accident claim case (Suit No. 1/11) instituted on 16.03.2011 by his wife and four other members of the family dependent on him, they being first to fifth respondents (collectively the claimants) the tribunal, by judgment dated 02.03.2012, awarded compensation in the total sum of Rs. 12,91,760/-, fastening the liability to pay with interest @7.5% per annum against the insurer which is in appeal to question the said computation of compensation.

(2.) The appeal was admitted and put in the list of regulars as per order dated 02.11.2012. When it is called out

(3.) The counsel of the insurer presses the appeal only to argue that the element of future prospects of increase