SHAKUNTALA Vs. NEW INDIA ASSURANCE CO. LTD

JUDGEMENT

(1.) BY way of the present appeal, the appellants have challenged the impugned award dated 01.10.2011, whereby the learned Tribunal has granted the compensation in favour of the respondent No.1/claimant as under:- <FRM>JUDGEMENT_1726_ILRDLH23_2013.htm</FRM> (Rupees Nineteen Lacs Eighty five thousand and two hundred four only)

(2.) LEARNED counsel appearing on behalf of the appellants has submitted that indisputably the deceased was working on permanent job as a Constable in Delhi Police and at that time he was getting salary of Rs.11,466/-per month. However, the learned Tribunal has failed to give any amount on account of future prospects.

(3.) ON the other hand, learned counsel appearing on behalf of the respondent No.1/Insurance Company has submitted that he does not dispute the legal position, however, keeping in view the age of the deceased, i.e., 23 years and the fact that he was in a permanent job with Delhi Police, maximum 30% future prospects may be granted by this Court. Moreover, the dependents were only wife and parents of the deceased.