NEW INDIA ASSURANCE COMPANY LIMITED Vs. RAJU SHIL

JUDGEMENT

(1.) This appeal is filed by the insurance company to challenge an award dated 05.07.2019 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala in Case No. T.S.(MAC) 44 of 2017.

(2.) Brief facts are as under :

(3.) Regarding compensation, the claimants had claimed that the deceased was engaged in selling milk from which she would earn Rs.15,000/- every month. They also claimed compensation for medical expenses. The Claims Tribunal noted that there was no documentary evidence of the income of the deceased. Her income was assessed at Rs.9,000/- per month. The Tribunal granted a 40% increase for future rise in income. The Tribunal awarded total compensation of Rs.17,06,200/- under following different heads :