NATIONAL INSURANCE CO LTD Vs. GEETA DEVI

JUDGEMENT

(1.) Ma No. 149/2016 is an appeal filed by National Insurance Company Limited (hereinafter 'the insurer) against the award dated 07.06.2016 passed in file No. 75/CP titled 'Geeta Devi and others Vs. Bhagwant Singh and others', whereby and where under respondent Nos. 1 to 4 ('the claimants') have been held entitled to a compensation of ?11,33,000/- along with pendente lite and future interest @ 7.5% per annum.

(2.) Ma No. 18/2017 is an appeal filed by the claimants seeking enhancement of the compensation on the grounds enumerated in the memo of appeal. The insurer has assailed the award only on the quantum.

(3.) Mr. D. S. Chouhan, learned counsel appearing for the insurer, submits that while awarding compensation under conventional heads, the Tribunal has not followed the law laid down in the cases of Smt. Sarla Verma and Ors. Vs. Delhi Transport Corporation and anr. 2009 (3) Supreme 487, and National Insurance Company Limited Vs. Pranay Sethi and Ors. (2017) 16 SCC 680.