ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD Vs. LAJWANTI

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 15.07.2011, whereby ld. Tribunal has awarded compensation for a sum of Rs.26,47,500/ - with interest @ 7.5% per annum from the date of filing of the petition till the date of realization.

(2.) LD . Counsel appearing on behalf of the appellant has argued that the deceased was 47 years of age at the time of accident, despite that ld. Tribunal has granted 50% towards future prospects.

(3.) THEREFORE , keeping in view the dictum of Rajesh (Supra), I modify the impugned award and reduce the future prospects from 50% to 30%.