NATIONAL INSURANCE COMPANY LIMITED Vs. LALITA DEVI

JUDGEMENT

(1.) Heard Sri Amit Manohar, learned counsel for the appellants, Sri S.D.Ojha, learned counsels for the respondent and perused the judgment and order impugned.

(2.) This appeal has been preferred against the judgment and award dtd. 21/4/2010 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.4, Mirzapur (hereinafter referred to as 'Tribunal') in M.A.C.No.52 of 2006 awarding a sum of Rs.6,21,500.00 with interest at the rate of 5% as compensation.

(3.) On the last occasion, we have requested Sri Amit Manohar, learned counsel for appellant to keep the officer present as we are of the opinion that judgment of Jitendra Khimshankar Trivedi and Others Vs. Kasam Daud Kumbhar and others, 2015(l)T.A.C637 (S.C.) and the judgment in National Insurance Company Limited Vs. Smt. Vidyawati Devi and 2 others decided on 27/7/2016 wherein one of us (Hon'ble Kaushal Jayendra Thaker, J.) was a member of the Bench, may apply to the facts of this case as the Tribunal had not granted any amount under the head of future loss of income.