(1.) CM No. 9531/2014 (for exemption)
(2.) VIDE the present appeal, the appellant/Insurance Company has assailed the impugned award dated 07.04.2014, whereby the learned Tribunal has awarded compensation for a sum of Rs. 6,56,646/ - with interest at the rate of 9% per annum from the date of filing of the claim petition till realization of the amount.
(3.) LEARNED counsel further submits that the learned Tribunal has erred in adding 50% of the income of the deceased in his actual income towards future prospects being contrary to the settled law in the case of Sarla Verma & Ors. Vs. DTC & Anr., : (2009) 6 SCC 121, which has been further affirmed by the Full Bench of the Apex Court in the case of Reshma Kumari & Ors. Vs. Madan Mohan & Anr., delivered in Civil Appeal No. 4646 of 2009 on 02.04.2013.