NATIONAL INSURANCE COMPANY Vs. BHARTI KOL & ORS,

JUDGEMENT

(1.) This appeal has been filed by the Insurance Company being aggrieved by award dated 02.04.2014 passed by the Motor Accident Claims Tribunal, Rewa in Claim Case No. 35/2013 whereby a sum of Rs.48,42,440/- towards compensation has been awarded on the death of the deceased Sudama Kol who was working as an Assistant Teacher, in an accident that occurred on 19.11.2012 near Community House, Magrohar District Sidhi.

(2.) It is submitted by the learned counsel for the appellant that the compensation awarded to the claimants is exorbitantly high inasmuch as the income ascertained by the Tribunal was enhanced by 30% towards future prospects which is not permissible. It is further submitted that the Tribunal has erred in awarding Rs. One lac towards loss of consortium and Rs.25,000/- towards funeral and other expenses which is highly excessive and exorbitant.

(3.) The learned counsel for the appellant submits that the claim awarded by the tribunal is on higher side and therefore, the impugned award deserves to be set aside.