NATIONAL INSURANCE CO LTD Vs. SULO & ORS

JUDGEMENT

(1.) The present appeal is preferred against the impugned judgment dated 15.03.2007, whereby the learned Tribunal has awarded compensation for an amount of Rs.6,28,000/- with interest at the rate of 8% per annum from the date of filing of the claim petition till realization of the amount.

(2.) It is pertinent to mention here that earlier vide judgment dated 10.10.2007, this Court dismissed the present appeal. The same was challenged before the Supreme Court. While setting aside the aforesaid judgment dated 10.10.2007, the Apex Court directed this Court to decide the present appeal on merits.

(3.) Learned counsel appearing on behalf of the appellant/Insurance Company submits that age of the deceased was 48 years on the date of the accident, i.e., 19.09.2004. Despite that, the learned Tribunal has added 50% in his actual income towards future prospects contrary to the settled law.