NATIONAL INSURANCE COMPANY LIMITED Vs. ROOPITHA

JUDGEMENT

(1.) Dated this the 26th day of September 2019

(2.) The appellant was the insurer in a proceedings for compensation before the Motor Accidents Claims Tribunal challenging the quantum of compensation fixed by the Tribunal for the claimant. There was a cross objection also in the appeal by the claimant challenging the inadequacy of the compensation. This court disposed of the appeal and the cross objection in terms of the judgment sought to be reviewed.

(3.) The relevant facts are the following: The claimant sustained serious injuries in a motor accident occurred on 12.01.2009. She was an employee in an Airlines company earning a monthly salary of Rs.4,950/-. At the time of accident, the claimant was aged 22 years. Rs.70,00,000/- was the claim made in the proceedings. As against the said claim, the Tribunal has granted Rs.46,80,916/- by way of compensation. As noted, both the insurer and the claimant were aggrieved by the said decision of the Tribunal.