BHARTI AXA GENERAL INSURANCE CO LTD Vs. PINKI

JUDGEMENT

(1.) INSTANT appeal has been preferred against the impugned award dated 23.04.2012 whereby, ld. Tribunal has granted compensation for a sum of Rs.18,60,464/- with interest @ 9% from the date of institution of the petition till realization.

(2.) LD . Counsel for the appellant has argued that the claimants have failed to establish that the deceased was working as a Mason. However, believing on the bald statement of the claimants, ld. Tribunal has considered the monthly salary of the deceased as Rs.7,826/- per month as per the minimum wages for skilled person.

(3.) THIRD issue argued by the ld. Counsel for the appellant is that ld. Tribunal has wrongly granted Rs.31,000/- counsel's fee as there is no such provision in the Motor Vehicles Act.