ORIENTAL INSURANCE CO LTD Vs. SOMBAYEE (DIED)

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The appeal is filed by the Insurance Company challenging the quantum of compensation awarded to the claimants, who have preferred the claim petition under section 163(A) of Motor Vehicles Act, seeking compensation for the death of Pachiyannan, who died in a road accident.

(3.) The short point canvassed in this appeal by the learned counsel for the appellant is that in the petition filed under Section 163(A), the Tribunal ought to have adhered to the formula given under the II Schedule of Motor Vehicles Act. While applying multiplier and fixing the loss of dependency, the Tribunal has gone beyond the prescribed guidelines and has awarded sum of Rs.1,00,000/- for love and affection and Rs.3,000/- for ambulance.