NEW INDIA ASSURANCE CO LTD. Vs. GANGA DEVI

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 14.11.2011, whereby Ld. Tribunal has awarded compensation for an amount of Rs.8,38,700/ - with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) MS . Sakshi Gupta, Ld. Counsel appearing on behalf of the appellant submits that the claimants have claimed that the deceased was working as a driver on the date of accident and was earning Rs.8,000/ - per month. However, neither the avocation of the deceased nor his earning was proved by the claimants. Therefore, Ld. Tribunal has assessed his monthly income as Rs.3,700/ - as per the minimum wages applicable to an unskilled person.

(3.) NO other issue has been argued by the counsel for the appellant.