NEW INDIA ASSURANCE CO. LTD Vs. SANTRA DEVI

JUDGEMENT

(1.) HEARD learned Counsel for the parties. The Motor Vehicles Claims Tribunal believed the statement of the witnesses of the claimants, who assessed the monthly income of the deceased at the rate of Rs. 18,000/- p.m. It was also of the view that the deceased was of 25 years of age at the time of accident.

(2.) BY applying multiplier of 35, the Motor Vehicles Claims Tribunal, awarded a sum of Rs. 5,54,000/- to the claimants. It also awarded interest and some other amounts of compensation. This Award has been challenged by the Insurance Company in this appeal. The Insurance Company can take only those defences, which are available to it under Section 96(2) of the Motor Vehicles Act (old) and Section 149 of the Motor Vehicles Act (New).