- (1.) WE have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents and with their consent, this appeal is disposed of at the admission stage.
(2.) THE appellant -ICICI Lombard General Insurance Company has preferred this appeal assailing the award passed by the Motor Accident Claims Tribunal, Jamshedpur in Compensation Case No. 119 of 2007. By the said award, the tribunal assessed the compensation of Rs. 19,98,724/ - for the death of the deceased. Mr. A.K. Das, the learned counsel appearing for the appellant assailed the impugned award merely on the ground that the quantum of compensation assessed by the tribunal is unreasonable and unjustified. Referring to the salary slip, the learned counsel submits that the salary of Rs. 20,957/ - which the deceased was getting inclusive of conveyance, medical, Companies contribution for Provident Fund etc. According to the Earned counsel, the tribunal ought /o have taken only Rs. 14,927/ - which was the basic salary of the deceased. If thtt is taken, the compensation should be less than the amount assessed by the tribunal.
(3.) THE deceased was a Senior Mechanical Engineer, working in Bihar Sponge Iron Company Ltd., aged about 40 years and died in a motor vehicle accident, leaving behind the widow, mother and the minor daughter. Admittedly, the offending vehicle was insured vith the appellant - Insurance Company.;