MEENA Vs. MAGMA HDI GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellant - claimant is aggrieved by the order dtd. 22/8/2019 passed by the High Court of Punjab and Haryana at Chandigarh whereby the compensation amount of Rs.16,76,420.00, awarded by the Motor Accident Claims Tribunal, Narnaul (for short, 'the Tribunal'), has been reduced to Rs.14,35,200.00. The High has reduced the amount of compensation on the premise that the minimum wages of an unskilled labourer in the State of Haryana, at the time of accident, were Rs.5,341.00 per month.

(3.) The above-stated reason assigned by the High Court appears to be incorrect for the reason that the Tribunal has referred to Notifications-cum-Circulars issued by the State Government from time to time in respect of minimum wages and based thereupon, the monthly income of the deceased was assessed at Rs.6,760.00 per month.