NEW INDIA ASSURANCE CO LTD Vs. ASHA DEVI

JUDGEMENT

(1.) The New India Assurance Co. Ltd. has filed this appeal challenging an order passed by the Motor Accidents Claims Tribunal, Palamau at Daltonganj in M.V. Claim Case No. 3 of 1990, awarding a sum of Rs. 3,24,115 as compensation to the claimants on account of the death of their bread-earners.

(2.) Learned counsel for the insurance company has challenged the order on two grounds, namely, (i) the Tribunal has amended the award raising the compensation from Rs. 2,99,115 to Rs. 3,24,115 without any justification; and (ii) that the amount of compensation awarded is excessive, specially the penal interest. Both these submissions lack merit.

(3.) Pursuant to this court's order dated 26.8.1999, the claimants have filed an affidavit enclosing therewith the copy of the order sheet of the Tribunal and disclosing reasons therein for amendment.