NEW INDIA ASSURANCE CO LTD Vs. MOHINDER KAUR

JUDGEMENT

(1.) THIS judgment of mine will dispose of FAO No. 224 of 1985 filed by New India Assurance Company Limited and Anr. v. Smt. Mohinder Kaur and Ors. and Cross Objections No. 62-CII of 1985 filed in the said FAO by the claimant-respondents.

(2.) THE Motor Accident Claims Tribunal, Chandigarh on a claim application filed by Smt. Mohinder Kaur, widow and her three children, had awarded a compensation of Rs. 2,20,800/which was recoverable from the New India Assurance Company Ltd. , and one Opinderjit Singh on account of death of Randhir Singh who died in accident on 1. 9. 1983.

(3.) IN this appeal, the New India Assurance Company Ltd. , has challenged the award of the Tribunal on the grounds that the Tribunal has awarded exorbitant compensation in favour of the claimant-respondents, the income of the deceased and the annual dependency of the claimants have not been properly calculated and further that the Tribunal had erred in applying the multiplier of 16 in the case. It has been further submitted that no compensation on the basis of the pension after retirement an be granted.