ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs. KASTURI DEVI

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.7,37,000/ - awarded for 1. the death of Prakash Chand who died in a motor vehicle accident which occurred on 29.09.2009.

(2.) DURING inquiry before the Claims Tribunal it was claimed that deceased Prakash Chand used to work as a hawker in market and in local fairs and would also do catering work in marriages. He used to earn about Rs.300/ - per day.

(3.) THE finding on negligence is not challenged by the Appellant Insurance Company.