NATIONAL INSURANCE COMPANY LTD Vs. SARLA

JUDGEMENT

(1.) THIS is an appeal filed by Insurance Company (insurer) under Section 173 of Motor Vehicles Act, against an award dated 5th December, 2003 passed by IV -Member, Motor Accident Claims Tribunal, Indore in Claim Case No. 80/2001.

(2.) BY impugned award, the Claims Tribunal partly allowed the claim petition of respondent Nos. 1 to 5 (claimant Nos. 1 to 5) and awarded a total sum of Rs. 6,19,000/ - to claimants for the death of one Ashok, who died in vehicular accident. According to appellant i.e. Insurance Company, the award of Rs. 6,19,000/ - is on higher side and hence it should be reduced to make it reasonable. It is contended that Tribunal erred in taking Rs. 4,500/ - p.m. to be the monthly income of deceased - Ashok. According to appellant, it is on higher side and could not have exceeded Rs. 2,500/ - p.m.

(3.) HAVING heard the learned Counsel for the parties and having perused the record of the case, we find no merit in this appeal.