CHANDRA KALA Vs. ICICI LOMBARD GENERAL INS. CO.

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is against the quantum of award. The award of the Tribunal was challenged in first appeal by both the claimants and the Insurance Company.

(3.) The appellants contended that the deceased was a Mason and was earning an income of Rs.400.00 per day. The Tribunal found that there was no documentary proof and adopted the income of Rs.189.00 per day, which the High Court confirmed was the accepted daily wage at the time when the accident occurred.