NEW INDIA ASSURANCE COMPANY LIMITED Vs. PRIYANKA DEB (LASKAR)

JUDGEMENT

(1.) This appeal is filed by the insurance company to challenge a judgment dated 23.11.2018 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala in Title Suit (MAC) No.211 of 2015.

(2.) Brief facts are as under :

(3.) The Claims Tribunal believed the income of the deceased at Rs.9,000/- per month and deducted 1/3rd by way of his personal expenditure. The Court granted 50% increase for future income and applied a multiplier of 17 in order to work out the dependency benefits for the claimants at Rs.18,36,000/-. To this, the Tribunal added Rs.70,000/- under conventional heads. A total compensation of Rs.19,06,000/- was thus awarded to the claimants. The Claims Tribunal held all the opponents jointly and severely liable to pay the compensation. This judgment the insurance company has challenged in this appeal.