MANAGER NATIONAL INSURANCE CO. LTD. Vs. CHARKI DEVI

JUDGEMENT

(1.) Insurance Company is in appeal against the quantum of compensation awarded in favour of the claimants.

(2.) As per the case of the claimants, deceased- Pairu Singh was travelling on a truck bearing registration no. BR 41G 5691 was engaged to bring goods/articles when the accident took place in which he sustained grievous injuries and died on way to the hospital. The deceased was earning Rs.3000.00 per month and his age was fifty years at the time of accident and he left behind three legal heirs and dependents.

(3.) Learned Tribunal on evidence accepted Rs.4000.00 as monthly income of the deceased and taking multiplier of 13, awarded compensation of Rs.4,06,000.00, after deducting 1/3rd as living expense under Sec. 166 of the MV Act. Apart from this, claimants were also awarded Rs.25,000.00 under the head of funeral expenses, Rs.1,00,000.00 as loss of consortium, Rs.5000.00towards loss of estate, Rs.1,00,000.00 on account of loss of love and affection.