NATIONAL INSURANCE COMPANY LTD. Vs. CHITTU DAS

JUDGEMENT

(1.) This appeal is filed by the insurance company to challenge the award dated 21.02.2019 passed by the Motor Accident Claims Tribunal, Sepahijala District, Sonamura in case No. T.S.(MAC) 28 of 2016.

(2.) Brief facts are as under:

(3.) The Claims Tribunal awarded a total compensation of Rs.25,55,520 under various heads including the pain, shock and suffering, medical treatment etc. The insurance company has mainly contested the computation of compensation for future loss of income.