NATIONAL INSURANCE CO. LTD. Vs. SHAKUNTALA AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 9,50,000/ - has been awarded to claimants/respondents No. 1 to 5. The appellants seek reduction of the award amount.

(2.) THE accident dated 6 October, 2001 resulted in the death of Uma Shankar. The deceased was survived by his widow, one son and three daughters who filed the claim petition before the learned Tribunal.

(3.) THE only ground urged by learned Counsel for the appellant at the time of hearing of this appeal is that the income of the deceased has not been sufficiently proved and, therefore, the minimum wages should be taken into consideration for computing the compensation.