UNITED INDIA INSURANCE COMPANY Vs. LAXMAN SINGH

JUDGEMENT

(1.) Instant appeal has been preferred by the appellantInsurance Company against the judgment and award dtd. 21/7/2022 passed by learned Motor Accident Claims Tribunal No.3, Kotputli (hereinafter referred to as 'the Tribunal'), District Jaipur in Motor Claim Case No.167/2022 whereby an amount Rs.8,93,284.00 was awarded as a compensation in favour of the claimants-respondents, due to an accident which occurred on 3/11/2014.

(2.) The Tribunal on the basis of the pleading of the parties, framed the issues and evaluated the evidence on record. After hearing counsel for the parties, decided the claim petition of the claimants-respondents and awarded compensation to the tune of Rs.8,93,284.00 under various heads in favour of the claimants-respondents.

(3.) Learned counsel for the appellant-insurance Company submits that the Tribunal has not deducted the personal expenses of the deceased while computing the income of the deceased. So, the judgment of the Tribunal be modified accordingly.