NEW INDIA ASSURANCE CO. LTD Vs. SANGEY TSERING

JUDGEMENT

(1.) The Only question to be decided in this appeal relates to the, quantum of compensation payable to the 'respondent No. 1 who is the father of Droma who Was aged about 7 years when she met her death in a motor accident. A claim, of Rs. 1,00,000.00 Was advanced and the learned Tribunal has awarded a sum of Rs. 50,000/ -.

(2.) IT is contended by Shri Choudhuri for the appellant that compensation, of Rs. 50,000/ - on account Of an estirnated pecuniary loss sustained by the father of Droma is excessive. In support of this submission, Shri Choudhuri has relied, on a large number of decisions. At first he has referred; to

(3.) SHRI Choudhury also refers to J and K State Road Transport Corporation v. M.A.C.T. 1988 (1) ACC 291 (J & K) in which the compensation for the death of a boy aged about 11 years was fixed at Rs. 10,000/ -, though the compensation claimed was Rs. 1,55,400/ -. In Kothandam v. Gobindarajan (1988) 1 ACC 407, the compensation awarded for the death of a boy aged about 12 years was enhanced from Rs. 5P00/ - to Rs. 12,500/ -.