Krishna Singh & Ors vs Tata Aig General Insurance ...
2022 Latest Caselaw 3542 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       M. A. No. 657 of 2017
    Krishna Singh & Ors.                          .... Appellants
                            Versus
    Tata AIG General Insurance Company Ltd. & Anr ...  Respondents

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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK

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For the Appellants : Mr.Girish Mohan Singh, Advocate For the Respondents : Mr. Ashutosh Anand, Advocate

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12/ 05.09.2022 This appeal has been filed for challenging the compensation amount.

Learned counsel for the claimant assailed the award on the ground that loss of future income has not been considered. It has also been argued that the learned Tribunal has not considered the medical certificates brought on record, as also not considered the compensation on several other headings. As such, a meager amount of Rs. 8,29,748/- has been awarded, though the claimant is entitled for more amount. Learned counsel placing reliance on the judgment in the case of National Insurance Company Limited Vs. Pranay Sethi & Others reported in (2017) 16 SCC 680 submits that award has been passed mechanically and as such, the claim should be reconsidered for enhancement.

Learned counsel for the Insurance Company prays for some time.

Put up this case after four weeks.

(Dr. S. N. Pathak, J.) R.Kr.