BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD, Vs. PERUMAL

JUDGEMENT

(1.) With the consent of the learned counsel appearing for both sides, the Civil Miscellaneous Appeal is taken up for final disposal, at the admissions stage itself.

(2.) The Appeal has been filed by the Insurance Company challenging the liability as well as the quantum of compensation awarded by the Claims Tribunal. 2.1. The claim pertains to the death of one Perumayee, aged 65. The Legal Representatives, namely, husband, two sons and one daughter, have filed the claim petition for compensation claiming a sum of Rs.5,00,000.00. The Tribunal, on a consideration of the materials, has passed an award for a sum of Rs.1,74,590.00 under the following breakup details.

(3.) Fixing the age of the deceased as 75, monthly income at Rs.3,000.00, deducting 1/3rd towards the personal expenses, fixing the monthly contribution at Rs.2,000.00 and adopting the multiplier of 5, the loss of contribution to the family has been estimated at Rs.1,20,000.00. The loss of consortium to the first claimant is awarded at Rs.20,000.00. The loss of love and affection to each of the P-2 to P-4 has been awarded at Rs.30,000.00, i.e., at the rate of Rs.10,000.00 to each of them. The medical bills are awarded at Rs.4,590.00. Thus, the total amount of compensation has been awarded at Rs.1,74,590.00. Challenging the liability to pay this amount of compensation as well as the quantum, the Insurance Company has filed this Appeal.