SHRIRAM GENERAL INSURANCE CO. LTD. Vs. SUDARSHAN KUMARI

JUDGEMENT

(1.) VIDE the present appeal, the Appellant -Insurance Company assailed the award dated 24.08.2013 whereby the learned Tribunal awarded compensation of Rs.14,66,676/ - with interest @ 7.5% per annum from the date of filing the claim petition till realisation of the compensation amount.

(2.) LEARNED counsel appearing on behalf of the appellant has argued the sole ground that the respondent/claimant failed to establish the salary and employment of deceased Balwinder Singh who was 42 years of age at the time of accident. Despite, the learned Tribunal has added 30% in his actual income towards future prospects. In case, it is not established that the deceased or injured was in a permanent employment, the future prospects ought not to have been added in his actual income.

(3.) THE issue of future prospects raised in the present appeal has been considered 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, wherein while relying upon the dictum of Rajesh and Ors. Vs. Rajbir Singh and Ors. : 2013 (6) SCALE 563, this Court held as under: -