NEERAJ Vs. AMARJEET SINGH

JUDGEMENT

(1.) All these appeals involve common issue for consideration, therefore, they have been heard together and are being decided by this common judgment.

(2.) Learned Counsel for the appellants-claimants makes a limited submission that the appellants do not controvert the factual matrix arrived at by the learned Tribunal, but only seek re-computation of the compensation awarded by learned Tribunal, while adhering to the guidelines laid down in the judgment rendered by the Hon'ble Supreme Court in the case of National Insurance Company Limited Vs. Pranay Sethi and Ors., AIR 2017 SC 5157. However, he submits that the wages of Rs. 15,000/- per annum have been taken by the learned Tribunal for the house wife whereas at least, it should have been taken as Rs. 36,000/- per annum as per the judgment of the Hon'ble Apex Court in the case of Lata Wadhwa and Ors. Vs. State of Bihar and Ors., reported in 2001 ACJ 1735.

(3.) Learned Counsel for the respondent insurance company submits that at best the minimum wages could be taken for the house wife and that would be suffice to meet the ends of justice.