NEW INDIA ASSURANCE COMPANY LTD. Vs. HASEENA BANO

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 21.11.2012 passed by the ld. Tribunal, whereby, ld. Tribunal has granted compensation for a sum of Rs.6,27,712/- with interest @ 9% per annum from the date of filing of the petition till its realization.

(2.) Ld. Counsel appearing on behalf of the appellant has argued the present appeal on two grounds. Firstly, ld. Tribunal has erred in granting 30% future prospects contrary to the dictum of Sarla Verma v. DTC and Ors., 2009 6 SCC 121.

(3.) Ld. Counsel submits that the claimants could not prove the salary of the deceased, therefore, ld. Tribunal has assessed the salary of the deceased as Rs.3,934/- per month as per the minimum wages for unskilled persons. It is established that the deceased was not in permanent job. Therefore, claimants are not entitled for any increase in income.