ORIENTAL INSURANCE CO LTD. Vs. ARCHNA & ORS.

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 24.02.2012, whereby the learned Tribunal has granted the compensation as under: -

(2.) SO far as the issue of awarding 50% towards future prospects is concerned, at the time of the accident, age of the deceased was 24 years, he was graduate in B.Com stream and having a Diploma in Tallying. Moreover, he was working as an Accountant with Mohan Electro Casting Kavi Nagar, District Ghaziabad, UP and was earning Rs. 5,350/ - per month and a certificate is also placed on record to this effect.

(3.) REGARDING the other issue of re -marriage of widow of the deceased, I note, while awarding compensation, the learned Tribunal has taken this fact into view because out of the total awarded amount, i.e., 11,65,000/ - including the interim award of Rs. 50,000/ -, only a sum of Rs. 3,00,000/ - has been granted in her favour and out of the remaining amount, 65% was granted in favour of respondent No. 3 Smt. Sudesh and 35% was granted in favour of the respondent No. 2 Mahesh Tomar, i.e., the parents of the deceased.