NEW INDIA ASSURANCE CO. LTD Vs. MAYA DEVI

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 06.12.2005, whereby the ld. Tribunal has granted a compensation for a sum of Rs.10,85,000/- with interest @ 6% per annum from the date of filing of the petition till the date of actual payment.

(2.) Ld. Counsel for the appellant has mainly argued on the ground that the claimant has claimed that the deceased was working as a driver-cum-conductor-cum-helper on RTV bus and was earning Rs.5,000/- as an employee and Rs.3,000 to Rs.3,500/- per month from a Dairy (Milk Business).

(3.) He further submitted that neither the claimant could prove the salary of Rs.5,000/- nor any employment through any documentary evidence. That apart, failed to produce any proof of earning of Rs.3,000 to Rs.3,500/- from Dairy (Milk Business).