NEW INDIA ASSURANCE CO LTD Vs. MOHD AHAD

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs. 8,37,530/- awarded for the death of Adam Ali, who was a bachelor and aged about 16 years on the date of the accident which occurred on 29.05.2010.

(2.) THE finding on negligence is not challenged by the Appellant Insurance Company.

(3.) IT is urged by the learned counsel for the Appellant that in view of the Division Bench judgment in Rattan Lal Mehta v. Rajinder Kapoor & Anr. II (1996) ACC 1 (DB) increase in the minimum wages on account of future inflation was not permissible as the inflation is inbuilt in the multiplier.