NATIONAL INSURANCE CO. LTD. Vs. TEJASWINI VIVEK NABAR

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 26/10/2015 made by the Motor Accident Claims Tribunal ( Tribunal) in Claim Petition No.25/2014.

(2.) Mr. Timble, learned counsel for the appellant points out that even though several grounds have been raised in this appeal, he would press the ground that the award of compensation as reflected in para 26 of the impugned award is not in accord with the law laid down by the Hon'ble Supreme Court in National Insurance Company Limited vs Pranay Sethi and others, (2017) 16 SCC 680.

(3.) Mr. Timble points out that towards consortium the compensation of 40,000/- each could have Rs..00been awarded to the widow and daughter and not Rs..001,00,000/-. He points out that once the compensation is awarded towards loss of consortium, there was no question of making any further award of Rs..001,00,000/- towards loss of love and affection since this would amount to overlapping or duplication. He submits that even towards funeral expenses, the compensation ought to be Rs..0015,000/- and not Rs..0025,000/-.