UNITED INDIA INSURANCE CO LTD Vs. M NAGAMANI

JUDGEMENT

(1.) As against the quantum of compensation awarded, the United India Insurance Company Ltd., appealed.

(2.) According to the learned counsel for the appellant, as per the version of the claimants, the salary of the deceased itself was Rs.5,000/- p.m., however, the Tribunal had adopted Rs.7,500/- p.m. The claim itself is Rs.5,00,000/-. However, the Tribunal had awarded more than that. The Tribunal awarded Rs.10,000/- towards loss of consortium and also Rs.10,000/- towards loss of love and affection to the first claimant. It amounts to double compensation.

(3.) However, it has been contended by the learned counsel for the claimants that as per the latest Judgment of the Apex Court, loss of future prospects have also to be added, and if that is added, then the claimants are entitled to more amount. Although, the claimants have claimed lesser amount, on evidence, when the Tribunal found that they are entitled to more, the Tribunal had awarded them more. There is no wrong in it.