CHOLAMANDALAM MS GENERAL INS. CO LTD Vs. SUDHA

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 13.04.2011, whereby ld. Tribunal has granted compensation for a sum of Rs.23,93,840/- with interest @ 7.5% per annum from the date of filing the petition, till the date of realization.

(2.) LD . Counsel appearing on behalf of the appellant has argued that ld. Tribunal has fell in error while considering the salary of the deceased as Rs.11,500/- per month without verifying the salary certificate.

(3.) LD . Counsel further submitted that the ld. Tribunal has further fell in error while granting 50% future prospects while awarding the compensation.