NATIONAL INSURANCE CO. LTD Vs. KISHANLAL

JUDGEMENT

(1.) MR . S.V. Dandvate, learned Counsel for the appellant Insurance Company; Mr. M. Jain, learned Counsel for respondent Nos. 1 and 2. None appears for other respondents.

(2.) THIS appeal under Section 173 of the Motor Vehicles Act by the Insurance Company is only against the extent of amount of compensation. The Tribunal below, for the death of a child aged 7 years, awarded a sum of Rs. 2,25,000/- to the parents of the deceased i.e. respondent Nos. 1 and 2. The parents are aged 25-30 years.

(3.) BY making allowance in the instance case, the dependency comes to Rs. 10,000/- per annum. By applying multiplier of 14, the amount of compensation thus comes to Rs. 1,40,000/- and to this further sum of Rs. 10,000/- needs to be added under other heads. We thus, conclude that the respondent Nos. 1 and 2 are entitled to get from the owner and insurer of the offending vehicle a total sum of Rs. 1,50,000/- as compensation.