NATIONAL INSURANCE COMPANY LTD. Vs. OMWATI AND ORS.

JUDGEMENT

(1.) This is an appeal for reduction of compensation of L 12,14,625/- awarded for the death of Lekh Raj who died in an accident which occurred on 27.4.2010.

(2.) During enquiry before the Tribunal, it was stated that the deceased was earning L 8,000/- per month as he was working as a rickshaw puller. The claimants testimony was chal- lenged by giving a suggestion that the deceased was not a rickshaw puller. Obviously, there could not be any documentary evidence with regard to the fact that the deceased was earning his livelihood rickshaw pulling.

(3.) The Claims Tribunal adopted the minimum wages of a matriculate, added 50% towards inflation to compute the loss of dependency.