JAGTAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present appeal has been preferred by appellant Reliance General Insurance Company Limited (respondent No.3 in the claim petition) against the award dated 29.08.2014 passed by the learned Motor Accidents Claims Tribunal, Jhajjar (hereinafter called the 'Tribunal'), vide which respondents No.1 to 4 (claimants in the claim petition) have been awarded compensation to the tune of Rs. 21,55,000/- on account of death of Satpal in the motor vehicular accident which took place on 12.02.2012.

(2.) The appellant-Insurance Company has filed the present appeal assailing the award.

(3.) Learned counsel for the appellant-Insurance Company contended that there was no documentary evidence to establish the income of the deceased. The learned Tribunal has wrongly taken the income of the deceased to be Rs. 10,000/- per month. He further contended that the learned Tribunal has also wrongly awarded the future prospects towards the income of the deceased. He was not having any regular income and no future prospects were required to be added towards the income of the deceased.