NATIONAL INSURANCE CO. LTD. Vs. MANDA MADHU SHETGAONKAR

JUDGEMENT

(1.) Heard Mr Timble for the appellant and Mr R.G. Ramani learned Senior Advocate for the respondent nos.1 to 3.

(2.) The appellant – Insurance Company, challenges the judgment and award dtd. 10/11/2016 made by the Tribunal in Claim Petition No.101/2015.

(3.) Mr. Timble points out that the award of an additional â " 1,00,000/- towards love and affection is contrary to the law in National Insurance Company Ltd. V/s. Pranay Sethi, (2017) 16 SCC 680. He points out that claimant no.3 had her own income and, therefore, was not even dependent upon the deceased. He, therefore, submits that the impugned award warrants modification.