ORIENTAL INSURANCE CO. LTD. Vs. DIPALI DAS

JUDGEMENT

(1.) This appeal is filed by the Oriental Insurance company Limited to challenge an award dated 24.07.2019 passed by the Motor Accident Claims Tribunal, North Tripura, Dharmanagar in T.S. (MAC) No.26 of 2018. The insurance company presses this appeal both on the ground of quantum of compensation awarded by the Claims Tribunal as well as its liability to satisfy the award.

(2.) The appeal arises in following background:

(3.) The Claims Tribunal believed the income of the deceased at Rs.10,599/- at the time of accident, granted 40% for the future rise in income and thereafter worked out the loss of dependency benefits at Rs.17,80,560/- by applying a multiplier of 15. To this, the Claims Tribunal added Rs.40,000/- towards loss of consortium and Rs.15,000/- each for funeral expenses and loss of estate. The Tribunal thus awarded compensation of Rs.18,50,560/- which would be borne by the insurance company.