NATIONAL INSURANCE CO. LTD Vs. SNEH CHAWLA

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 27.01.2013, whereby the learned Tribunal has awarded the compensation as follows:- <FRM>JUDGEMENT_2237_ILRDLH23_2013.htm</FRM>

(2.) LEARNED counsel appearing on behalf of the appellant/Insurance Company has argued that the learned Tribunal has relied upon the school leaving certificate of the deceased Ex.PW1/4, which is only a photocopy and wherein the date of birth of the deceased has been mentioned as 20.09.1970. The respondents/claimants have placed on record the ration card also, wherein the year of birth of the deceased has been shown as 1962.

(3.) LEARNED counsel further argued that the learned Tribunal has also erred while relying upon the salary certificate Ex.PW1/3 and assessed the income of the deceased as Rs.13,041/- per month. In the salary certificate, no amount has been deducted, therefore, the income should have been considered after deduction of the other allowances.