UNITED INDIA INSURANCE CO LTD Vs. SUMITRA KASHYAP

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 41,80,000/- has been awarded to claimants/respondents No. 1, 2 and 5. The appellant is seeking reduction of the award amount. The claimants/respondents No. 1, 2 and 5 have filed cross- objections to seek enhancement of the award amount.

(2.) THE accident dated 4th December, 2001 resulted in the death of Manoj kashyap. The deceased was survived by his widow and parents. The parents filed the claim petition before the learned Tribunal.

(3.) THE deceased was working as Business Analyst with M/s Softlution Web technologies Pvt. Ltd. The income of the deceased as per salary certificate ex. PW1/23 is as under:- "salary CERTIFICATE name : Mr. Manoj Kashyap Designation : Business Analyst Earnings (Rs. /month)Basic Salary : Rs. 18,000. 00 House Rent Allowance : Rs. 5,400. 00 Conveyance : Rs. 7,000. 00 Lunch Allowance : Rs. 2,640. 00 Outfit Allowance : Rs. 3,600. 00 Books : Rs. 3,600. 00 Total Earnings : Rs. 40,240. 00 Deductions pf : Rs. 2,160. 00 Income Tax : Rs. 7,853. 00 Total Deductions : Rs. 10,013. 00 net Earnings : Rs. 30,227. 00"