RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. RICHI PAL

JUDGEMENT

(1.) This appeal is filed by the insurance company to challenge the judgment of the Motor Accident Claims Tribunal, West Tripura, Agartala dated 04.04.2018 in case No. T.S. (MAC) 304 of 2013.

(2.) Brief facts are as under:

(3.) The Claims Tribunal awarded a total compensation of Rs.21,78,682/- which comprised of Rs.16,78,682/- by way of medical treatment. The rest Rs.5,00,000/- comprised of Rs.4,00,000/- towards future loss of earning, Rs.50,000/- towards loss of amenities of life, future discomfort and loss of marriage prospects and Rs.50,000/- towards pain, shock and suffering.