NATIONAL INSURANCE COMPANY LTD Vs. REKHA BARMAN

JUDGEMENT

(1.) Heard Ms. R. D. Mozumder, the learned counsel appearing for the appellant as well as Mr. P.D. Nair and Mr. A.J. Sharma, the learned counsel appearing for the respondent.

(2.) The instant appeal is filed under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "MV Act") is preferred against the judgment and award dated 21.01.2015, passed by the learned Additional District Judge (FTC) No. 3, Kamrup, in MAC Case No. 1960/2009. This appeal has been filed for enhancement of award.

(3.) The MAC Case No. 1960/2009 revolved around the death of 35 years old person because of a motor accident. The Tribunal used the multiplier of 15 and monthly income of the deceased to be Rs. 4000/- per month. Thereafter, the future prospect of 50% was added. The calculation made by the Tribunal is as under: