Oriental Insurance Co. Ltd vs Sikmal And Others
2010 Latest Caselaw 4787 Del

                                                        UNREPORTABLE


*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                         MAC App. No.676/2010

                                      Date of Decision: October 08, 2010

       ORIENTAL INSURANCE CO. LTD ..... Appellants
                      through Mr. Vinod Trisal, Advocate

                       versus
       SIKMAL AND OTHERS            ..... Respondents
                       through none
       CORAM:
       HON'BLE MISS JUSTICE REKHA SHARMA

1.     Whether the reporters of local papers may be allowed to see the
       judgment? No
2.     To be referred to the reporter or not? No
3.     Whether the judgment should be reported in the 'Digest'? No

REKHA SHARMA, J. (ORAL)

The Insurance Company is aggrieved by the impugned award in

so far as it awards ` 25,000/- towards funeral charges and ` 1 lac

towards loss of 'love and affection'. The deceased was an unmarried

girl aged about 20 years. The claimants are her parents. It is

submitted by learned counsel for the appellant that the sum of

` 25,000/- towards funeral charges and ` 1 lac towards loss of 'love and

affection' are on the higher side. I do not think so. In any case,

keeping in view the fact that only a sum of ` 1,25,000/- is involved, I do

not wish to interfere in the impugned award.

The appeal is dismissed.

REKHA SHARMA, J.

OCTOBER 08, 2010 PC.

MACA No.676/2010