ORIENTAL INSURANCE CO LTD Vs. MAILUPELLI AREMAH

JUDGEMENT

(1.) THE award of Rs. 1,35,000/ - with interest thereon having been passed against it, the insurer has preferred this appeal.

(2.) THE facts in brief are:

(3.) THE Tribunal placing reliance on the unrebutted evidence adduced by the claimants, held that as the accident was solely due to the rashness and negligence of the bus driver, the owner and the insurer were liable to pay the compensation. Assessing the monthly income of the deceased at Rs. 1.000/ - and by adopting a multiplier of 10, compensation was determined at Rs. 1,20,000/ -. To this was added a sum of Rs. 15,000/ - towards loss of consortium and funeral expenses, thus, a total sum of Rs. 1,35,000/ - was awarded as compensation which is impugned in this appeal.