NATIONAL INSURANCE CO. LTD. Vs. BODH RAJ

JUDGEMENT

(1.) The Motor Accident Claims Tribunal, Jammu awarded compensation to the tune of Rs.23,48,500.00 in favour of the claimants as per Award dtd. 25/2/2016. The interest @ 7.5% per annum from the date of filing of the petition till realization of the amount was also awarded in favour of the claimants.

(2.) The appellant-Insurance Company has challenged the award on the ground that the same is non-speaking one, the income of the deceased has not been proved by producing the original record and the salary certificate is doubtful and consequently, enhancement of income by 50% is equally bad. It is further submitted in the appeal that the mode of accident has not been disclosed anywhere in the award.

(3.) The respondents-claimants have appeared through counsel and contested the appeal.