ORIENTAL INSURANCE COMPANY LTD. Vs. KAMLA

JUDGEMENT

(1.) VIDE the present appeal, the appellant/Insurance Company has assailed the award dated 02.02.2012, whereby the learned Tribunal has granted compensation for an amount of Rs.11,58,728/ - 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 argued that the claimants have failed to establish that deceased Dharambir Singh was not in a permanent employment, despite, the learned Tribunal has added 30% in his actual income towards future prospects.

(3.) AS far as the issue of future prospects is concerned, the same has been dealt with by this Court in the case bearing MAC. APP. No.846/2011 titled as ICICI Lombard General Insurance Co. Ltd. Vs. Angrej Singh & Ors., decided on 30.09.2013, and held as under: -