NATIONAL INSURANCE COMPANY LTD Vs. GAYATRI DEVI

JUDGEMENT

(1.) HEARD the learned Counsel forthe parties.

(2.) THIS appeal by the appellant Insurance company is directed against the judgment and award dated 8th January, 2007 passed by the Motor Vehicle Accident Claims Tribunal, ranchi in Compensation Case No. 276 of 2002, whereby he has awarded a sum of rs. 6,96,768/- together with interest at the rate of 7% as compensation on account of death of the deceased.

(3.) ADMITTEDLY, the deceased was a school teacher and was aged about 58 years. He was getting a net salary of Rs. 14,470/- per month. The Tribunal has applied two types of multiplier for the purpose of assessment of compensation. Firstly, he has taken 3 as multiplier and has assessed compensation so far as the period of superannuation is concerned and for rest of the period, he has taken 2/3rd of the pension and has assessed compensation. In our view, the mode of assessment adopted by the Tribunal is not known to law.