NEW INDIA ASSURANCE COMPANY LTD Vs. POONAM

JUDGEMENT

(1.) The above captioned two appeals are directed against common impugned award of 19th December, 2013 vide which compensation of Rs. 19,76,776/- with interest @ 7.5% per annum has been granted to claimants on account of death of Akhil Bhardwaj aged 20 years in a vehicular accident on 4th August, 2011. The facts are already noticed in the impugned award and so need no reproduction. Suffice to note that on the basis of evidence of mother of deceased, eye witness account and the formal evidence, impugned award has been rendered. Learned Motor Accident Claims Tribunal (hereinafter referred to as the Tribunal) has assessed the income of deceased on the minimum wages of a matriculate as on 1st April, 2011 and added 50% towards future prospects and has deducted one half towards the personal living expenses of deceased and thereafter has computed the loss of dependency as under:- <FRM>JUDGEMENT_218_LAWS(DLH)2_2018_1.html</FRM>

(2.) The breakup of compensation granted under non-pecuniary heads by the Tribunal is as under:- <FRM>JUDGEMENT_218_LAWS(DLH)2_2018_2.html</FRM>

(3.) Since these above captioned appeals arise out of common impugned award, therefore they have been heard together and are being decided by this common judgment.