ORIENTAL INSURANCE CO LTD Vs. DHAN BAHADUR GURUNG

JUDGEMENT

(1.) This appeal is directed against the judgment and Award dated 29.8.91 passed by the learned Tribunal, Motor Accident Claim Tribunal in case No. MACT-8/91. awarding compensation of Rs. 1,68,000/- to the claimant. The learned Tribunal has fixed the monthly contribution to his family at Rs. 700/- and applied multiplier of 20 years which comes to Rs 1,68,000/-.

(2.) I have heard Mr. B. N. Sarmah, learned counsel for the appellant as well as Mr. Anil Roy, learned counsel for the Claimant/ respondent.

(3.) This appeal has been preferred by the insurance Company. Mr. Sarmah raised two contentions;