RELIANCE GENERAL INSURANCE CO. LTD. Vs. VINAYAK DAHAT

JUDGEMENT

(1.) Heard Mr.D.N.Kukday, learned Counsel for the appellant and Mr.S.S.Alaspurkar, learned Counsel for respondent no.1.

(2.) This appeal is by the Insurance Company questioning award of compensation under Section 166 of the Motor Vehicles Act, 1988. The Claims Tribunal awarded compensation of Rs.12,98,818/- payable with 7% interest. Hence, this appeal.

(3.) Mr.D.N.Kukday, learned Counsel for the appellant submits that, the age of victim, on the date of incident, was around seven years and that being so, the Tribunal has committed an error in considering her notional income at Rs.15,000/- p.a. and awaring compensation. According to him, the Disability Certificate at Exh.53 was not proved by the Claimant as no doctor in support thereof or injuries suffered was examined. As such, according to him, award of compensation is unreasonable.