NATIONAL INSURANCE CO. LTD Vs. AVANTA BAI

JUDGEMENT

(1.) This Misc. Appeal under Sec. 173(1) of Motor Vehicle Act,1988 is preferred feeling aggrieved by the award dtd. 25/1/2020 by 2nd Additional Motor Accident Claims Tribunal, Shajapur in MACC No.206/2019 for reduction of the compensation.

(2.) Short controversy involved in this Misc. Appeal is that compensation of Rs.6,50,000.00 was awarded for the death of child of 11 years in motor accident dtd. 30/11/2018 at about 06:00 am near Nipaniya, Kanjar Dere by negligent riding of motorcycle bearing registration No.MP42-MM-1594 by respondent No.3, owned by the respondent No.2 and insured by appellant.

(3.) The Tribunal assessed the age of child of 11 years, applied multiplier of 20, , assessed notional income of Rs.30,000.00 per annum and also awarded Rs.50,000.00 in the conventional head.