ORIENTAL INSURANCE CO. LTD Vs. CHINTALURI ANNAPURNA,

JUDGEMENT

(1.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988[for short 'M.V.Act'] has been filed by the Appellant/Oriental Insurance Company Limited, impugning the Order dtd. 22/3/2013 passed in M.V.O.P.No.193 of 2012 on the file of the Motor Vehicle Accidents Claims Tribunal-cum-Principal District Judge at Rajahmundry[For short 'the Tribunal'].

(2.) Heard Mrs.S.A.V.Ratnam, learned counsel for the Appellant and Sri Hari, learned counsel representing Sri T.D.Pani Kumar, learned counsel for Respondent Nos.1 to 3/Claimants.

(3.) Learned counsel for the Appellant would submit that the amount of compensation awarded to the claimants is high and the concept of just compensation has been lost sight of. Learned counsel would further submit that the deceased was left only four years one month service, as such, the actual loss of salary has to be taken upto the superannuation period and notional income after the superannuation. Learned counsel would further submit that the deceased is an income tax assessee and 30% of his gross salary has to be deducted towards the income tax. Learned counsel would further submit that the family pension has not been taken into consideration.