RAJPAL Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS cross-appeal has been preferred by the appellant/claimants seeking enhancement of the compensation amount granted by the learned Tribunal vide impugned award dated 26.07.2011 on the ground that the learned Tribunal has failed to add future prospects while awarding compensation.

(2.) LEARNED counsel appearing on behalf of the appellants/claimants has submitted that at the time of the accident, the deceased was 29 years of age and in view of the recent judgment of the Full Bench of the Supreme Court in the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563, the appellants/claimants are entitled for 50% towards future prospects.

(3.) THE admitted fact is that every salary/income gets increase due to the inflation. Every person after sometime earns more than what he was earning earlier, therefore, in my considered opinion, in every case whether a person is in a Government job or in a private job, his income keeps on escalating. It is immaterial whether he/she is in permanent job or temporary. Earlier majority of the employment was in public sector but in the changed scenario, majority of the people finds employment in private sector. Nowadays, people are very frequently changing their employment. That does not mean they do not have permanent employment.