SBI GENERAL INSURANCE COMPANY LIMITED Vs. SAVITHRI

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for respondents 1 to 4.

(2.) The appeal is preferred against the liability fixed on the Insurance Company by the Tribunal in respect of the road accident occurred on 15.12.2013 in which Narayanan @ Poori died after sustaining fatal injury.

(3.) On 15.12.2013, Eicher lorry bearing Regn.No.KA-51-A-4540 hit the deceased, who was walking along Kandhikuppam-Varatanapalli Junction in Krishnagiri-Chennai road. The Tribunal had taken the age of the deceased as 58 years, based on the post-mortem certificate and has applied multiplier '9' to arrive at loss of income of the deceased. Whereas, the Insurance Company contends that the deceased at the time of the death was 66 years old, as per the Voter ID Card which was marked as Ex.R1. If that is taken as age of the deceased, the multiplier ought to have been applied only '5' and not '9'. So, on that score, the present appeal is filed to revise the award and reduce it by applying appropriate multiplier.