NEW INDIA ASSURANCE COMPANY LIMITED Vs. SHAMSHER ALAM

JUDGEMENT

(1.) Insurance-Company is in appeal against the judgment and award of compensation in T(M.V.) Case No. 35/2012 under Sec. 166 of the M.V. Act, 1988, by which compensation of Rs.20,26,545.00 has been awarded to the claimant (Respondent No. 1), who suffered permanent disablement in a motor vehicle accident.

(2.) The finding of facts recorded by the learned Tribunal with regard to the factum of accident is not under challenge, that the claimant on 20/10/2010 met with an accident caused by rash and negligent driving of Maruti Suzuki Wagon-R bearing Registration No. JH-01L-9034, resulting in grievous injuries.

(3.) The question that has been raised in this appeal is whether a Government Servant who did not suffer any loss of future income consequent upon the accidental injury will be entitled to compensation under the head of loss of future income?