VIPIN KUMAR Vs. RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) This appeal, at the behest of the injured-claimant challenges the judgment and award dtd. 27/10/2016 passed by the Motor Accident Claims Tribunal/Additional District and Sessions Judge, Court No.5, Meerut (hereinafter referred to as 'Tribunal') in Claim Petition No. 1151 of 2014 awarding a sum of Rs.2,30,000.00 as compensation with interest at the rate of 7%.

(3.) We do not burden the judgment with unnecessary facts except the facts needed for computing the compensation as all other issues have attained finality as neither Insurance Company nor the owner has filed any cross-objection and/or appeal. The accident is not in dispute. The issue of negligence decided by the Tribunal is not in dispute. The respondent-Insurance Company has not challenged the liability imposed on them. The only issue to be decided is, the quantum of compensation as the Tribunal very strangely did not grant any amount for future loss of income, actual loss of income though the claimant who was 22 years of age on 29/5/2014.