ORIENTAL INSURANCE CO. LTD. Vs. SUMIT SHARMA

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 08.07.2010, whereby the learned Tribunal has granted compensation for an amount of Rs.17,72,500/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

(2.) LEARNED counsel appearing on behalf of the appellant/Insurance Company submits that the respondent No.1/claimant has failed to prove his salary, despite that while computing the loss of earning capacity due to disability, the learned Tribunal has assessed the annual income of the claimant / injured as Rs.1,85,000/ - per annum.

(3.) THE appellant/Insurance Company has not led any evidence to disprove the income of the respondent No.1/claimant.