(1.) SHOW the name of Sri Srishaila as appearing for respondent No. 1. Notice to respondent No. 2 is dispensed with. There is a delay of 479 days in filing the appeal. Though the contesting respondent is served and represented, no objections are filed. Cause shown is accepted. Delay condoned. This is claimants' appeal seeking enhancement of compensation.
(2.) THE Tribunal has awarded compensation of Rs. 4,79,000/ - with interest. Unsatisfied with the same, claimants are before this Court.
(3.) THE Tribunal has taken the income of the deceased at Rs. 3,000/ - per month. The accident is of the year 2008. Deceased was an agriculturist.