RELIANCE GENERAL INSURANCE CO. LTD. Vs. LAKSHMI

JUDGEMENT

(1.) Compensation of Rs.23,76,200/-, with interest, at the rate of 7.5% per annum, from the date of claim, till realization, awarded by the Motor Accidents Claims Tribunal, (II Court of Small Causes), Chennai, in M.C.O.P.No.5245 of 2012, dated 30.06.2015, to the legal representatives of the deceased, is the only challenge, in this appeal filed by M/s.Reliance General Insurance Co. Ltd., on the ground that the Tribunal has erred, in fixing the monthly income of the deceased at Rs.22,587.30, and accordingly, awarded a higher compensation.

(2.) Ms.Harini, learned counsel appearing for the appellant-Insurance Company made submissions.

(3.) As the challenge to the award, is restricted only to the quantum of compensation, there is no need to advert to the aspects of negligence and liability.