UNIVERSAL SOMPO GENERAL INSURANCE COMPANY LTD Vs. RAJKUMARI

JUDGEMENT

(1.) THE present appeal has been preferred against the award dated 17.04.2012 passed by the ld. Tribunal whereby the appellant was held liable to pay the compensation amount in favour of the respondents / claimants.

(2.) LD . Counsel appearing on behalf of the appellant has argued only on one ground that the ld. Tribunal has granted 50% of increase in future prospectus, whereas, as per the settled law in Santosh Devi v. National Insurance Co. Ltd. & Ors., where a person is self-employed or is engaged on fixed wages will get 30% increase in his total income.

(3.) I have heard ld. Counsels for both the parties.