SHARAD SHIVDAS GAUDE Vs. UDHAYABAN UMAKANT RAM

JUDGEMENT

(1.) Heard Mr Milton Marshal for the appellants and Mr Amey Kakodkar, who appears along with Mr Pankaj Shirodkar for respondent no.3-insurance company.

(2.) The widow and two minor daughters of deceased Shivdas Gaude appeal the Judgment and Award dtd. 13/5/2022 in Claim Petition No.102/2018 by which they were awarded a paltry compensation of Rs.9,90,000.00 with interest @ 7% p.a.

(3.) Sharad, the widow, examined herself (AW1) and deposed to Shivdas, working as a skilled worker in the Goa State Cooperative Milk Producers Union Ltd. and earning a monthly salary of Rs.30,9000.00. The Managing Director of this establishment, Shri Anil Fadte (AW2), was also examined in support of the salary certificate and pay slip. He deposed that Shivdas had been working as a skilled worker since 1998 and, at the time of his death in a vehicular accident, was drawing a monthly salary of Rs.30,900.00. This oral and documentary evidence was more than sufficient to prove Shivdas's income.