IFFCO-TOKIO GENERAL INSURANCE COMPANY LTD Vs. SALOCHNA

JUDGEMENT

(1.) VIDE award dated 12th August, 2013, the learned tribunal had awarded the sum of Rs. 38,95,020/ - to the LR's of the deceased Rohitash Khairwa as compensation. The appellant has come before this court for the reduction of the awarded amount.

(2.) IN this case, the findings of the tribunal that the accident had taken place due to rash and negligent driving on the part of the offending vehicle has not been challenged, and therefore, this finding of the learned tribunal has attained finality.

(3.) THE tribunal has calculated the total salary of the deceased as under: