LAWS(BOM)-1986-12-31

NEW INDIA ASSURANCE COMPANY Vs. RAMKRISHNA

Decided On December 06, 1986
NEW INDIA ASSURANCE COMPANY Appellant
V/S
RAMKRISHNA Respondents

JUDGEMENT

(1.) THE New India Assurance Company Limited, the original non-applicant No. 3 (which has chosen to remain ex parte before the Motor Accidents Claims Tribunal, Nagpur) has filed the present appeal challenging only the quantum of compensation granted in a Motor Accident Claim.

(2.) ANILKUMAR aged 14 who was eldest son and a brilliant boy, died in an accident and the Motor Accidents Claims Tribunal has granted a total sum of Rs. 44800/- to the parents and two younger brothers. This is inclusive of a sum of Rs. 5000/- on account of deterioration of health of the mother, a sum of Rs. 150/- by way of compensation for the damage caused to the cycle and a sum of Rs. 50/- by way of notice charges.

(3.) IN the result, the appeal is dismissed but under the circumstances without any order as to costs.