ICICI LOMBARD GENERAL INSURANCE COLTD Vs. ANGREJ SINGH

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 10.03.2011 whereby ld. Tribunal has granted compensation for a sum of Rs.5,76,500/- with interest @ 7.5% per annum from the date of filing of the petition till realization.

(2.) Ld. Counsel appearing on behalf of the appellant submitted that in the Claim Petition, claimants have claimed that deceased was earning a sum of Rs.5,200/- per month as he was employed as an Electrician with M/s. M.R. Switchwell at Vishal Retail Ltd., Bakoli Warehouse. The claimants have placed on record the certificate of the employer of the deceased dated 13.11.2008, which shows that the deceased was getting monthly salary of Rs.4,500/-. Since no evidence has been brought on record by the appellant / insurance company to show that the salary certificates were not correct or genuine, therefore, ld. Tribunal has considered the salary certificate Ex.PW1/1 as the last drawn salary of the deceased at Rs.4,500/- for ascertaining the loss of dependency.

(3.) Ld. Counsel for the appellant has argued that the claimants failed to establish that he was in a permanent job. Despite that ld. Tribunal has added 50% towards future prospects.