UNITED INDIA INSURANCE CO. LTD. Vs. SACHIN DEV

JUDGEMENT

(1.) The present appeal has been preferred against the award dtd. 30/11/2023 passed by the learned Motor Accident Claims Tribunal, Karnal (for short, 'the Tribunal') in the claim petition filed under Sec. 166/140 of the Motor Vehicles Act, 1988, wherein, the appellant insurance company was held liable to pay the compensation to the claimants/respondents to the tune of Rs.39,04,500.00 along with interest @ 6% per annum, on the ground of quantum of compensation to be on higher side.

(2.) As sole issue for determination in the present appeal is confined to quantum of compensation awarded by the learned Tribunal, a detailed narration of the facts of the case is not required to be reproduced here for the sake of brevity.

(3.) Learned counsel for the appellant-Insurance Company vehemently argues that the compensation awarded by the learned Tribunal is on the higher side. She further submits that the Tribunal has erred in assessing the monthly income of the deceased at Rs.16,250.00 by placing reliance upon the wage notification issued by the Deputy Commissioner, Karnal, applicable to unskilled labour (tailor) in the State of Haryana wheras the monthly income should be assessed by taking into consideration minimum wages prevalent at the relevant time. Accordingly, she prays that the present appeal be allowed and amount of compensation be reduced as per latest law.