NATIONAL INSURANCE COMPANY LTD Vs. MEENU DIN

JUDGEMENT

(1.) THE present appeal has been filed by the Insurance Company to challenge award dated 28.9.2011 passed by Motor Accident Claims Tribunal, Bhiwani on the ground that compensation awarded by the Tribunal is on the excessive side keeping in view the age of the deceased child as he was only 3 -1/2 years of age on the date of accident and compensation amounting to Rs. 3,75,000/ - has been awarded by relying upon one judgment of Delhi High Court.

(2.) LEARNED counsel for the appellant submits that in such like cases the compensation has not been awarded more than Rs.2 lacs and as such the compensation amount is liable to be reduced.

(3.) A claim petition was filed before the Tribunal by the parents of the deceased which was allowed vide award dated 28.9.2011 and compensation was awarded to the tune of Rs.3,75,000/ - to the claimants which was to be paid jointly and severally by the respondents. The interest at the rate of 6% per annum was also awarded from the date of filing of the claim petition.