NATIONAL INSURANCE COMPANY LTD Vs. SAMIRA FERNANDES

JUDGEMENT

(1.) The dispute between the parties is as regards the quantum of compensation awarded to the claimants (respondents No. 1 to 3 herein) as against a claim for Rs. 25,00,000/-.

(2.) The learned MACT (Motor Accidents Claims Tribunal) has awarded compensation of Rs. 21,60,000/- with interest at the rate of 6% per annum, on a sum of Rs. 3,48,896/ - (excluding future loss of dependency) from the date of the petition till the entire amount is paid.

(3.) The accident took place on 6/12/2001 between a scooter driven by the deceased and truck No. KA 213/498 driven by respondent No. 4, owned by respondent No. 5 and insured with the appellant herein, who was respondent No. 3, in the claim petition.