NATIONAL INSURANCE COMPANY LIMITED Vs. REVATHI

JUDGEMENT

(1.) MINOR daughter of the respondents died in an accident which occurred 18.1.2003. They claimed compensation of RS.2,00,000/ -.

(2.) THE Tribunal has awarded compensation of Rs. 1,50,000/ - with interest at the rate of 9% per annum. Aggrieved by the quantum of compensation, the Insurance Company has preferred this appeal.

(3.) THE Hon'ble Supreme Court in Latha Wadhwa v. State of Bihar reported in : (2001)IILLJ1559SC has held 'that the claim for compensation on a mere speculative possibility of benefit is not sufficient for the parents to be entitled to compensation for the death of an infant.' The Apex Court has awarded compensation of Rs. 2,00,000/ -, amongst which Rs. 1,50,000/ - as proper compensation and an additional compensation of Rs. 50,000/ -.