ORIENTAL INSURANCE CO. LTD Vs. TILAK RAJ

JUDGEMENT

(1.) Tilak Raj, aged 25 years, a Constable in the Police Department of the State Government was hit by Mini bus 407 bearing registration No. JK02-5248 when he was discharging his duty at main Bazar, Arnas-Reasi. He sustained grievous injuries as a result of the motor accident. Allowing his Claim, the Motor Accidents Claims Tribunal, Reasi awarded him Rs.5,47,000/- as compensation for the disability caused to him. The compensation was allowed under the following Heads:- <FRM>JUDGEMENT_260_TLJ&K0_2012_1.html</FRM>

(2.) The Oriental Insurance Company Limited, the insurer of the Motor Vehicle has come up in Appeal questioning Award dated 30.04.2010 of the Motor Accidents Claims Tribunal.

(3.) Learned counsel for the appellant questioned the Award only insofar as the compensation was allowed under the heads, Permanent Disability, Presumptive Expenditure, Loss of Future Estate and Loss of Income during treatment period.