DIVISIONAL MANAGER Vs. KALIM KHA

JUDGEMENT

(1.) Heard.

(2.) The appellant - New India Assurance Company Limited challenged the legality and correctness of the Judgment and Award dated 07/05/2008 passed by the Member, Motor Accident Claims Tribunal, Akola in M.A.C.E No. 47/2006.

(3.) Appellant - the insurer in this appeal mainly raised the question with regard to calculations as has been done by the learned Tribunal in granting compensation to the claimants. The appellant does not dispute the occurrence of the accident and the liability of the appellant - Insurance Company to pay the compensation to the legal heirs of the deceased - passenger. It is submitted that the learned Tribunal in the impugned judgment without deducting the amount towards personal expenses granted compensation to the claimants to the tune of Rs. 2,43,000/- inclusive of NFL amount. The question for determination of this Court is: