UNITED INDIA INSURANCE CO LTD Vs. RAJU SAW

JUDGEMENT

(1.) CM . NO. 17080/2012 (For delay) In view of the averments made in the application, the delay of 28 days in filing the instant appeal is condoned. The application stands disposed of. 1. Instant appeal has been preferred against the impugned award dated 05.05.2012, whereby ld. Tribunal has granted compensation as under:

(2.) LD . Counsel appearing on behalf of the appellant argued that respondents / claimants failed to prove that deceased was working anywhere and ld. Tribunal has considered the salary of the deceased as Rs.3,683/ as per the minimum wages for unskilled persons.

(3.) LD . Counsel further argued that the age of the deceased was 23 years at the time of accident. He was a Bachelor and was not in a permanent job. Therefore, ld. Tribunal ought not to have granted any compensation towards future prospects in view of the dictum of the Apex Court in Sarla Verma Vs. DTC and Ors. 2009 (6) SCC 121. However, ld. Tribunal has granted 50% future prospects.