NEW INDIA ASSURANCE COMPANY LIMITED Vs. SAROJ
LAWS(P&H)-2022-3-217
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 04,2022

NEW INDIA ASSURANCE COMPANY LIMITED Appellant
VERSUS
SAROJ Respondents

JUDGEMENT

ANIL KSHETARPAL,J. - (1.)This order shall dispose of the two cross-appeals, filed by the insurance company as well as the claimants assailing the correctness of the award, passed by the Motor Accident Claims Tribunal, Hisar (hereinafter referred to as "the Tribunal").
(2.)The learned counsel representing the parties do not call in question, the findings of the Tribunal with regard to the involvement of the vehicle and the accident having occurred due to the rash and negligent driving of Gaja Nand (the respondent No.5 in FAO-40-2013). The only issue pressed before this Court is with respect to the quantum of compensation.
(3.)Sh. Rajesh, aged 33 years, had lost his precious life in an automobile accident on 18/11/2009. He has left behind his aged mother, widow and two minor children. In the absence of the documentary evidence with respect to the income of the deceased, the Tribunal had assessed his income @ Rs.10,000.00 per month and thereafter assessed the compensation @ Rs.23,87,000.00.


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