ORIENTAL INSURANCE COMPANY LTD Vs. DROUPADI GANPAT

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS appeal is restricted only to the quantum of compensation awarded. It is contended that instead of Rs.1,15,000/- the Court ought to have awarded Rs.98,000/- as compensation.

(3.) APPLYING multiplier of 15 years and taking into consideration Rs.700/- per month being paid towards family expenses, the learned Judge has arrived at a conclusion that the contribution of the deceased to the family would be Rs.8400/- per year. He thereafter multiplied it by 15 years and arrived at the figure of Rs.1,26,000/-. He also added Rs.10,000/- towards consortium and Rs.2,000/- for funeral expenses. He has also awarded Rs.500/- for loss to the estate of the deceased. After deducting the compensation of Rs.15,000/- already paid under section 92-A of the Motor Vehicles Act, the learned Judge has awarded a sum of Rs.1,15,000/- to the claimants.