NATIONAL INSURANCE CO. LTD Vs. VIJAY KUMAR

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 07.03.2012, whereby the learned Tribunal has granted the compensation in favour of the respondent No.1/claimant as under:- <FRM>JUDGEMENT_1727_ILRDLH23_2013.htm</FRM>

(2.) LEARNED counsel appearing on behalf of the appellant/Insurance Company has argued the instant appeal only on the ground that the learned Tribunal has wrongly granted 50% towards future prospects. Keeping in view the age of the deceased at the time of the accident, as he was 35 years of age, therefore, the learned Tribunal should have been granted 30% towards future prospects instead of 50%.

(3.) TO support his arguments, he has also relied upon the cases of Sarla Verma & Ors.Vs. DTC & Anr., (2009) 6 SCC121 and Reshma Kumari & Ors. Vs. Madan Mohan & Anr. delivered in Civil Appeal No. 4646 of 2009 on 02.04.2013.