UNITED INDIA INSURANCE CO. LTD. Vs. TEJPAL SINGH

JUDGEMENT

(1.) VIDE the present appeal, the appellant has challenged the award dated 01.12.2012 whereby the learned Tribunal has awarded compensation for an amount of Rs.25,05,656/ - with interest @ 9% per annum from the date of filing of the claim petition till realisation of the amount.

(2.) MR . L.K. Tyagi, learned counsel appearing for on behalf of appellant submits that the learned Tribunal has erred in adding 50% in his actual income towards future prospects, which is contrary to law settled in Sarla Verma Vs. DTC and Ors., 2009 (6) SCC 121, which has been affirmed by the Full Bench of the Supreme Court in case of Reshma Kumari and Ors. Vs. Madan Mohan & Anr., (2013) 9 SCC 65.

(3.) LEARNED counsel further argued that the learned Tribunal erred in applying the multiplier on the basis of age of the deceased who was a bachelor whereas the multiplier has to be applied as per the age of the deceased who was 22 years at the time of accident.