MEET VERMA Vs. AFZAL ABDULLAH

JUDGEMENT

(1.) Heard Mr. Ajay Kumar, learned Counsel for the appellants and Mr. Sanjay Singh, learned Counsel for the insurer on whom the liability has been fastened. On consent of the learned Counsel for the parties, this appeal is finally heard.

(2.) The facts relating to causation of accident, the entitlement of the appellants and such other ancillary aspects need not be stated because the claimants have come up in appeal questioning the quantum. It is urged by Mr. Ajay Kumar, learned Counsel for the appellants that the Tribunal has erred in fixing the income of the deceased at Rs. 4,856 which was the salary component to the deceased though she was 32 years and was likely to get increments and promotion. That apart, it is contended by him she was having a clinic and at that point of time non-practicing allowance was not given.

(3.) Mr. Sanjay Singh, learned Counsel for the insurer supported the award and contended, inter alia, that the award has been passed in just and proper manner.