(1.) THE Appeal is for reduction of compensation of Rs. 13,55,056/- awarded for the death of Satish Kumar, who died in an accident which occurred on 28.02.2010.
(2.) THE finding on negligence is not challenged by the Appellant Insurance Company.
(3.) THE first Respondent's testimony that the deceased was doing the work of embroidery was not challenged. THErefore, the deceased's income ought to have been taken by the Claims Tribunal as per the minimum wages of a skilled worker as against an unskilled worker.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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