(1.) Insurance Company is in appeal against the award of compensation under Sec. 166 of the Motor Vehicle Act for disability of Ashutosh Dixit in a motor vehicle accident involving Maruti car bearing registration no.BR 15 5671 and the Tanker bearing registration no.BR 20E 7709. At the time of accident, the Tanker was under the insurance cover of the appellant.
(2.) Learned Tribunal computed the compensation by taking monthly income of the claimant of Rs.16942.50 and considering the disablement, the final compensation amount of Rs.15,72,000.00 was awarded with simple interest @ 6% per annum.
(3.) It is argued by the learned counsel that as per the pleading of the claimant at para 5 and 12, the claimant was having income of Rs.1,64,000.00per annum by way of pay from a well reputed Company namely Cadila Pharma Limited. Learned Tribunal has accepted the income of the claimant beyond the pleadings and took Rs.16942.50 as monthly income which works as Rs.2,03,310.00.