SEEMA MADAAN Vs. BALWANT SINGH

JUDGEMENT

(1.) THE Petitioners seek review of the judgment dated 13.03.2012 on the ground that the reliance on the two judgments passed by the learned Single Judge of this Court in Dalvinder Kaur v. United India Insurance Company, 2008 SCC 385 and Kavita Arora v. Raj Kumar & Ors. MAC APP.404/2011 decided on 18.08.2011 is misplaced as the learned Single Judge did not apply the law on the ground of future prospects correctly.

(2.) IT is urged that as per Sarla Verma (Smt.) and Ors. v. Delhi Transport Corporation & Anr., (2009) 6 SCC 121 and Syed Basheer Ahamed & Ors. v. Mohd. Jameel & Anr., (2009) 2 SCC 225, the Supreme Court rejected the plea of grant of future prospects in case of self employed person.

(3.) IN the case of Santosh Devi v. National Insurance Company Ltd. & Ors., 2012 (4) SCALE 559; the Supreme Court distinguished Sarla Verma (Smt.) & Ors. v. Delhi Transport Corporation & Anr., (2009) 6 SCC 121 and held that in case of self-employed and persons having fixed income, an increase to the extent of 30% could be given towards inflation. Para 14 of the report is extracted hereunder:-