MANAGER, NATIONAL INSURANCE COMPANY LIMITED Vs. PANCHU

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant / Insurance Company and the learned counsel appearing for the respondents / claimants.

(2.) It is a case of fatal. The Tribunal has awarded a sum of Rs. 20,88,000/- as compensation with 7.5% interest per annum from the date of petition till the date of realization. The appellant / Insurance Company has filed this appeal questioning the quantum.

(3.) The learned counsel appearing for the appellant / Insurance Company would submit that before the accident, the deceased was stated to be working as driver and earning a sum of Rs. 20,000/-, for which they have not produced any document. While so, the Tribunal has erroneously taken a sum of Rs. 10,000/- as notional monthly income of the deceased. Hence, he requested this Court to fix the notional income of the deceased as Rs. 6,500/- and thereby, reduce the award amount.