NATIONAL INSURANCE COMPANY LTD Vs. LALITHA BAI

JUDGEMENT

(1.) The present Appeal has been filed by the Insurance Company in this Appeal. The appellant - Insurance Company has questioned the quantum of compensation awarded by the Motor Accident Claims Tribunal (Principal District Judge, Villupuram), in M.C.O.P.No.430 of 2006.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.12,21,500/- as compensation to the respondents-claimants 1 to 3. They had filed a claim petition for a total compensation of Rs.25,00,000/-.

(3.) The Respondents 1 and 2 have now filed a Cross Objection and have prayed for enhancement of compensation awarded by the Tribunal. The impugned judgment and decree passed by the Tribunal is sought to be assailed by the appellant-Insurance Company on the ground that the Tribunal ought to have split the multiplier, considering the fact that the deceased was aged about 56 years and had only two years of service left before he attained the age of superannuation and retired from his service.