RAKESH Vs. NATIONAL INS CO LTD

JUDGEMENT

(1.) The present appeal has been preferred against the impugned award dated 28.04.2012, whereby Ld. Tribunal has awarded compensation for an amount of Rs.15,62,560/- with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.

(2.) Vide the present appeal, appellants are seeking enhancement of the compensation amount as noted above.

(3.) Mr. S.N. Parashar, Ld. Counsel appearing on behalf of the appellants submits that deceased Rohan Tyagi was a Graduate (B.Sc.) and MBA from Pune. He was working as Marketing Associate in MA-Foi Management Consultants Limited under M/s. CRISIL, Sarita Vihar, Delhi and was earning Rs.24,165/- per month. The employment of the deceased has been proved by PW5, Sh. Dharampal, Sr. Executive of the above noted establishment, who deposed that Sh. Rohan Tyagi was working in their office as a Marketing Associate for the last 8 10 months. Pay slip of the same is proved as Ex.PW5/1. After deducting the allowances, Ld. Tribunal has assessed the monthly income of the deceased as Rs.19,520/- per month.