ORIENTAL INSURANCE COMPANY LTD. Vs. MOHD. SHARAFAT

JUDGEMENT

(1.) CM No. 10219/2014 (for exemption)

(2.) THE present appeal is preferred against the impugned award dated 15.03.2014, whereby the learned Tribunal has granted compensation for an amount of Rs. 16,56,550/ - with interest at the rate of 9% per annum from the date of filing of the claim petition till realization of the amount.

(3.) LEARNED counsel further submits that the learned Tribunal has erred in adding 50% of the income of the deceased in his actual income towards future prospects being contrary to the settled law as the deceased was not in permanent employment.