ORIENTAL INSURANCE CO LTD. Vs. RITU KAPOOR

JUDGEMENT

(1.) THE instant appeal is directed against the award dated 05.03.2012, whereby the learned Tribunal has granted compensation as under: -

(2.) MR .Amit Gaur, learned counsel appearing on behalf of the appellant/Insurance Company submits that the respondent No.1/injured had received an amount spent by her on the treatment through Mediclaim Policy, therefore, the learned Tribunal has wrongly awarded an amount of Rs.9,047/ - towards the medical bills and expenses.

(3.) THE respondent No.1/injured was running the business of beauty parlour and was earning her livelihood from the said establishment. Since she could not prove her income, therefore, the learned Tribunal assessed her income of the respondent No.1/injured as Rs.6448/ - per month as applicable to an unskilled worker at the relevant time as per the Minimum Wages Act, 1948.