UNITED INDIA INSURANCE COMPANY LIMITED Vs. BANSHIDHAR GUPTA

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant.

(2.) The insurer appellant has filed this appeal under Section 173 of Motor Vehicles Act feeling aggrieved by the award of an amount of Rs. 2,18,000 to claimants-respondents in the proceedings under Section 166 of Motor Vehicles Act on account of the untimely death of Kalpana Gupta in the accident involving the offending motor vehicle which had been insured by the appellant.

(3.) The Claims Tribunal on a careful consideration of the evidence and the materials brought on record, had come to the conclusion that the offending motor vehicle was being driven rashly and negligently at the time of the accident. The amount of compensation had been determined taking the income of the deceased at a figure of Rs. 12,000 per annum. While so determining the income, the Tribunal had valued the services rendered by the deceased who was a housewife. The deceased was aged about 29 years at the time of her death, the multiplier of 18 had been utilised.