UNITED INDIA INSURANCE COMPANY LTD. Vs. KRISHNA DEVI

JUDGEMENT

(1.) Krishna Devi-Respondent's Claim for compensation for the death of her son Raj Kumar, who, received head injury, besides other multiple injuries while sitting in his Autorikshaw near Cinema Hall, Katra, when hit by a rashly and negligently driven Bus No. DLIP-1521 on February 27, 1999, was allowed by the Motor Accidents Claims Tribunal, Reasi vide its Award of August 31, 2007, directing the United India Insurance Company Limited to pay her Rs. 3,81,400/- along with interest, as compensation, finding that her son had died because of the injuries received in the accident, which had occurred as a result of the rash and negligent driving of Bus bearing registration No. DLIP-1521.

(2.) Aggrieved by the Award, the Insurance Company has appealed to this Court.

(3.) Appellant's learned Counsel submitted that the quantum of compensation awarded by the Tribunal as payable to the Respondent was excessive having been determined adopting untenable method for assessment of compensation.