NEW INDIA ASSURANCE CO LTD Vs. VIDYA DEVI

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 19,36,000 has been awarded to claimants-respondent Nos. 1 to 5.

(2.) THE accident dated 2.10.2005 resulted in the death of Ram Achal. THE deceased was survived by his widow, two minor sons and parents who filed the claim petition before the learned Tribunal.

(3.) AS per the salary sheet Exh. PW5/1 and certificate Exh. PW5/2, the gross salary of the deceased was Rs. 9,859 in August 2005 and the salary after deductions was Rs. 9,341.