NATIONAL INSURANCE CO. LTD. Vs. CHANDI BANERJEE

JUDGEMENT

(1.) This miscellaneous appeal is directed against an Award passed by Motor Accident Claim Tribunal, 1st Court, Burdwan on 23rd September, 2013 in M.A.C. Case No. 03 of 2012 at the instance of the Insurance Company.

(2.) Here is the case where the claimant applied for compensation on account of death of her son who died in a motor accident on 28th November, 2011. The victim was the Khalasi of a Truck. He was a bachelor. At the time of his death, he was aged about 26 years.

(3.) The claimant applied for compensation under Section 163A of the Motor Vehicles Act. Following the structured formula framed under Section 163A of the Motor Vehicles Act, the Learned Tribunal passed an award of Rs. 3,60,000/- and directed the Insurance Company to pay compensation of Rs. 3,60,000/- along with 6% interest from the date of filing of the said application till recovery of the compensation amount. Such payment was assessed by the Learned Tribunal by accepting the multiplier of 18 and the income of the deceased as Rs. 3000/- per month.