SHASHI SHARMA Vs. RAVI KUMAR

JUDGEMENT

(1.) FOR the reasons stated in the application, the delay in refiling of the appeal is condoned.

(2.) THE application stands disposed of. MAC. APP. No. 77/2009

(3.) THE appellant has challenged the impugned award on two grounds. First that the personal expenses of the deceased should have been deducted at the rate of 1/6th of his income considering that the deceased has left behind five legal representatives, namely, his wife, parents and two daughters. The second ground is that the low amount has been awarded for loss of consortium. Learned Counsel refers to the recent judgment of Madras High Court in the case of United India Insurance Co. Ltd. v. Sulochana and Ors. III (2007) ACC 50 (DB) where loss of consortium of Rs. 50,000/ -has been awarded.