ORIENTAL INSURANCE CO. LTD. Vs. MAYA

JUDGEMENT

(1.) The present appeal is directed against the judgment and award dated 12/02/2007 passed by Motor Accident Claims Tribunal, Amravati in M.A.C.P. No.130 of 2003 whereby learned Tribunal was pleased to grant a sum of Rs.10,96,500 as compensation inclusive of no fault liability and interest at the rate of 7.5% per annum from the date of petition till realization thereof. The respondents before the Tribunal i.e. owner/driver and insurer were held liable to pay compensation to the claimants jointly and severally.

(2.) The brief facts stated are as under

(3.) The fact that the offending truck was insured with the appellant as also the fact that the accident had resulted on account of the said truck are not disputed before the Court. The main contention of the appellant is that compensation that has been awarded by learned Tribunal is excessive, unjust and unreasonable. The fact that the victim was aged about 21 years, studying in Final Year B.E.(Civil) and earning intraining part time salary of Rs.4,000/ Per month is not disputed by the appellant.