HDFC ERGO GENERAL INSURANCE COMPANY LTD Vs. GUDDI

JUDGEMENT

(1.) The HDFC Ergo General Insurance company (hereinafter referred to as "appellant") has filed this miscellaneous appeal challenging the judgment and award dtd. 4/10/2018 passed by the Motor Accident Claims Tribunal, Dholpur (hereinafter referred to as "Tribunal"), whereby, the Tribunal has awarded a compensation of Rs.40,50,000.00 alongwith @ 6% per annum from the date of institution of filing the claim petition.

(2.) The insurance company questions the occurrence of the accident, assessment of the deceased salary, future prospects and consortium amount awarded to respondent Nos.1 to 4.

(3.) Vide impugned award the Tribunal awarded a compensation of Rs.40,50,000.00 alongwith interest @ 6% from the date of claim, the break up of the same, under different heads, is as under:- <IMG>JUDGEMENT_33_LAWS(RAJ)6_2023_1.jpg</IMG>