BAJAJ ALLIANZ Vs. ADITYA & ORS.

JUDGEMENT

(1.) HEARD .

(2.) WHEREAS , Misc. Appeal 1876/2010 is by the Bajaj Allianz General Insurance Co. Ltd, on the findings regarding involvement of the offending vehicle and on quantum. The appeal has been filed on the strength of permission granted under Section 170 of the Motor Vehicles Act, 1988.

(3.) MISC . Appeal 1841/2011 is by the claimants for enhancement of compensation on the ground that the Tribunal has erred in properly computing the gross annual income of the deceased, in applying the multiplier of 13 instead of 15 and not granting compensation in lieu of future loss of income, as a deceased was a Govt. Servant.