NATIONAL INSURANCE CO LTD Vs. MEENA DEVI

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal is being disposed of at the admission stage itself.

(3.) THE brief facts of this case are that the husband of the claimant was the driver of a jeep and he died in an accident. The widow filed a claim case before the Tribunal which was numbered as claim case no. 21 of 1990. The Tribunal having noticed that the monthly income of the deceased was Rs. 1000/ - and he was aged about 30 years, came to the conclusion that the period of survival of the deceased would have been 60 years and accordingly by applying multiplier of 30 fixed the amount of compensation to be paid to the deceased as Rs. 3,60,000/ -. The appellant filed an appeal against the award which has been dismissed as stated above.