ORIENTAL INSURANCE CO.LTD Vs. JASHUBEN BABULAL TILALA

JUDGEMENT

(1.) THIS appeal is filed by the Oriental Insurance Company Ltd. original opponent no.3 calling in question the legality of the judgement and award dated 16.11.2005 passed by the Motor Accident Claims Tribunal(Aux.), Rajkot in MACP No.762/2002.

(2.) BRIEF facts may be noted at this stage:

(3.) ON the other hand, learned counsel Shri Kishor Paul opposed the appeal contending that tribunal has awarded just compensation which requires no modification. He submitted that though the tribunal was not justified in awarding Rs.1,00,000/- towards loss of estate and loss of consortium, tribunal having failed to account for future rise of income, in the sum total, award need not be disturbed.