UNITED INDIA INSURANCE COMPANY LTD Vs. SANTHA

JUDGEMENT

(1.) The Insurance Company which suffered an award for payment of a sum of Rs.76,36,136/- is the appellant.

(2.) Mr.D.Bhaskaran, learned counsel appearing for the appellant Insurance Company would submit that he is not challenging the finding of the Tribunal on the ground of negligence and liability and he would restrict his submissions to the quantum of compensation awarded by the Tribunal.

(3.) The claimants who are the parents of the deceased sough for a compensation of Rs.90,00,000/- for the death of one Venkataramaniah in a motor accident that occurred on 30.09.2012 at about 7.30 pm. The claim was made on the premise that the claimant is a Post Graduate in Geography along with B.Ed., working as a Senior Academic Delivery Manager with TATA Interactive Systems, drawing a monthly salary of Rs.67,000/-. The claimants assessed the loss at Rs.1,87,00,000/-, but restricted their claim to Rs.90,00,000/-.