NATIONAL INSURANCE COMPANY LTD. Vs. KIRNA DEVI

JUDGEMENT

(1.) Motor Accident Claims Tribunal, Panchkula (later referred to as 'the Tribunal') vide award dtd. 6/3/2014, awarded compensation of Rs.05,05,000.00 for death of Vijay Kumar @ Joney (later referred to as 'the deceased'), husband of appellants no. 1 and 2 and brother of appellant no. 3 (in FAO-5065-2014), in a motor vehicle accident on account of use of motorcycle bearing registration no. HR-03N-2808 (later referred to as 'the offending vehicle'). National Insurance Company Ltd., insurer of the offending vehicle and claimants have filed two separate appeals bearing FAO No. 4754 of 2014 and FAO No. 5065 of 2014, respectively, against the award.

(2.) As the only issue raised by appellants in both the appeals relates to quantum of compensation, detailed facts of the case are being skipped for the sake of brevity.

(3.) The compensation awarded by the Tribunal was computed as follows:-