UNITED INDIA INSURANCE CO. LTD Vs. BASANTI

JUDGEMENT

(1.) THE present appeal has been preferred by the appellant/Insurance Company against the impugned award dated 07.09.2012, whereby the learned Tribunal has granted a total compensation of Rs.29,61,944/- with interest at the rate of 9% per annum in favour of the respondents/claimants.

(2.) LEARNED counsel appearing on behalf of the appellant/Insurance Company has argued that the respondents/claimants have not produced any proof qua the salary of the deceased, however, the learned Tribunal has considered the same as Rs.20,000/- per month.

(3.) I note, in his evidence by way of affidavit, the said PW2 has stated that deceased Sh.Bijender Singh was appointed by his father in the year 1985 as a domestic helper. At that time he was a minor and he continued with them till his accident in 2011. Deceased served their family for 20 years. The deceased was a valuable person to their family and they always considered him like a family member. He specifically stated that at the time of the accident, the deceased was getting Rs.20,000/- per month, which was to be paid by his father in cash mode. Also stated that Sh. Amarjeet, their employee, regarding salary of the deceased, made statement to police on their instructions.