INDUMATI Vs. NATIONAL INSURANCE

JUDGEMENT

(1.) THE present appeal is preferred for enhancement of award dated 24.07.2010, whereby the learned Tribunal has awarded a total compensation of Rs.15,96,380/- with interest at the rate of 7.5% per annum.

(2.) LEARNED counsel appearing on behalf of the appellants has argued that the learned Tribunal has considered the salary of the deceased as Rs.10,788/- per month, which has been proved by the salary certificate Ex.PW2/1, however failed to grant any compensation towards future prospects as the age of the deceased was 36 years at the time of the accident, i.e. 09.01.2002.

(3.) ON the other hand, learned counsel appearing on behalf of the respondent No.1/Insurance Company has submitted that since there was no loss on account of salary, therefore, the learned Tribunal has rightly not considered any amount towards future prospects.