SAVITA Vs. RAM GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 04.10.2012, whereby the learned Tribunal has granted compensation for a sum of Rs.10,56,280/ - with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization of the amount.

(2.) VIDE the present appeal, the appellants/claimants are seeking enhancement of the compensation amount as noted above.

(3.) HE further submitted that the deceased was a matriculate on the date of accident. The said certificate is on record as Ex.PW3/2, despite, learned Tribunal has mistakenly assessed the monthly income of the deceased as Rs.5,278/ - as noted above. Rather, on the date of the accident, i.e., 16.06.2010, minimum wages applicable to a matriculate in Delhi as per the Minimum Wages Act, 1948, was Rs.6,448/ -. Therefore, the learned Tribunal ought to have taken the same while calculating the loss of dependency.