BAZAZ ALLIANZ GENERAL INSURANCE CO. LTD Vs. ROOPWATI

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned judgment dated 15.04.2010 whereby, the Ld. Tribunal while granting compensation has added 50% towards future prospects in favour of the respondents / claimants.

(2.) The only issue, as has been argued by the counsel for the appellant, is that the Ld. Tribunal has wrongly granted 50% towards future prospects, whereas in the view of the dictum of Sarla Verma v. DTC and Ors., 2009 6 SCC 121 which has been further affirmed by Full Bench Judgment of the Apex Court in case of Reshma Kumari & Ors. v. Madan Mohan & Ors., 2013 4 AD(SC) 516, keeping in view the age of the deceased as 42 years at the time of accident, compensation towards future prospects should have been granted as 30%.

(3.) Ld. Counsel appearing on behalf of the respondents / claimants does not disagree with the legal position as argued by the counsel for the appellant.