IFFCO TOKIO GENERAL INSURANCE CO LTD Vs. POONAM

JUDGEMENT

(1.) THE Appellant Insurance Co., impugns the Award passed by the Learned Motor Vehicle Claims Tribunal, wherein the Respondents No.1 to 5 (Claimants in MACT No.354/08) were granted Rs. 11,19,000/- @ 9% interest for the death of Parvesh (hereinafter referred to as 'Deceased') who was aged about 29 years on the date of the accident.

(2.) ON 25.10.2008, the deceased was travelling with Deepak and and Bhupender in a Maruti 800 car bearing the Reg. No. DL- 3CAD-4289; at about 6.30 PM when their car reached Thorma ? Ki ? Dhani a truck bearing a Reg. No.HR-39A-3331 came from the opposite direction (Gurgaon's side) and hit the vehicle of the deceased, due to which they were grievously injured and they succumbed to the injuries.

(3.) A perusal of the Notifications issued under the Minimum Wages Act would show that the minimum wages of a skilled worker were revised from Rs. 4,107/- on 01.08.2008 to Rs. 6,448/- on 01.02.2010. Thus, it has to be noticed that there was increase of about 50% in the minimum wages just in a year and a half. This was not only on account of inflation but also to provide a better standard of living to the people of the lower strata of the society.