RELIANCE GENERAL INSURANCE CO. LTD. Vs. JAVEED MOHD.

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The insurer is in appeal assailing the judgment and award passed by Senior Civil Judge & Addl. Motor Accidents Claims Tribunal at Shorapur, Sitting at Shahapur, in M.V.C.No.17/2011.

(3.) The learned counsel appearing for the appellant would contend that the Tribunal erred in awarding 50% towards future prospects to the monthly income of the deceased determined at Rs.6,000/-, in the absence of any material evidence placed on record to establish the accurate income and occupation of the deceased. Accordingly, he seeks to reduce total compensation awarded by the Tribunal.