UNITED INDIA INSURANCE COMPANY LTD Vs. ANITA

JUDGEMENT

(1.) Heard Sri N.K. Srivastava, learned counsel for the appellant and Sri Manish Tandon, learned counsel for the respondents.

(2.) This appeal, at the behest of Insurance Company, challenges the judgment and award dtd. 7/2/2019 passed by Motor Accident Claims Tribunal/12th Additional District Judge, Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C.P. No.461 of 2017 awarding a sum of Rs.78,83,928.00 with interest at the rate of 7% as compensation.

(3.) It is submitted by learned counsel for the appellant that the deceased was in the age bracket of 35-40, therefore, multiplier to be applied would be 16. The fact that the Tribunal has gone by schedule is bad. The schedule has been found faulty and Tribunal ought to have relied on judgment of National Insurance Company Limited Vs. Pranay Sethi and Others, 2017 0 Supreme (SC) 1050, which it has referred but not allowed.