SAROJ KHANIJO Vs. ISHIKA BERRY

JUDGEMENT

(1.) INSTANT appeal has been preferred for enhancement of the compensation amount awarded by the ld. Tribunal vide impugned order dated 19.07.2011.

(2.) LD . Counsel appearing on behalf of the appellant has argued that while granting the compensation of Rs.13,10,000/- with interest @ 7.5% per annum, ld. Tribunal has not granted future prospects as the deceased was 47 years of age on the date of accident.

(3.) ON the other hand, ld. Counsel for the respondent / insurance company submits that future prospects can be granted only if the deceased is in a permanent job as has been considered in a case of Sarla Verma v. DTC and Ors. 2009 (6) SCC 121, which has thereafter been affirmed by the Full Bench of Supreme Court in the case of Reshma Kumari & Ors. Vs. Madan Mohan & Anr. delivered in Civil Appeal No. 4646 of 2009 on 02.04.2013.