NEW INDIA ASSURANCE CO LTD. Vs. SAROJ DEVI

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 21.07.2012, whereby the learned Tribunal has awarded compensation as under: - <FRM>JUDGEMENT_545_ILRDLH24_2014.htm</FRM> Interest at the rate of 12% per annum from the date of filing of the claim petition till realization of the amount was also awarded by the learned Tribunal.

(2.) LEARNED counsel appearing on behalf of the appellant submits that the learned Tribunal has granted compensation of Rs.44,800/ - for loss of income and Rs.25,000/ - each towards special diet expenses and conveyance charges, which is on higher side.

(3.) PERUSAL of the record reveals that at the time of the accident, the injured was getting pension of Rs.3,600/ -, being ex -serviceman and used to earn Rs.7,600/ - per month, being employed with MTNL Tower. To prove the salary, salary certificate Ex.PW1/3 issued by the employer of the injured is on record.