VARDIYA ALIAS VARDICHANDRA Vs. GHANSHYAM AND OTHER

JUDGEMENT

(1.) In This Case, the appellant is aggrieved of the order passed by the Accident Claim Tribunal in having awarded the compensation to the tune of Rs. 12,21,846.00 to the constable who has been declared 100% permanently disabled due to an accident which occurred when the constable was driving a motorcycle while on duty and was hit by a Gypsy bearing registration no. UP-07-K-5634.

(2.) There is no dispute about the income of the injured taken into consideration by the trial Court while granting the compensation to the claimant with multiplier of 10 only.

(3.) According to the learned counsel for the appellant / Insurance Company, the claim should not have been allowed for the following reasons i.e.