NATIONAL INSURANCE CO. LTD. Vs. SHIRLY JOHNSON

JUDGEMENT

(1.) THIS appeal is filed by the Insurance Company aggrieved by the award passed by the Tribunal.

(2.) MAINLY it is the quantum that is in dispute. Therefore, we are not going into the details of the accident and other findings. The deceased was aged 46 years at the time of the accident and the 1st petitioner before the Tribunal, his widow was aged 44, the major son was aged 21 and the two other children were minors at the time of the accident.

(3.) THE main attack is against the grant of amount towards loss of love and affection and loss of consortium. The learned counsel for the Insurance Company submitted that the amount is on a higher side.