MEENA DEVI Vs. RANJEET PASWAN

JUDGEMENT

(1.) THE Appellants wanted to move an application for additional evidence in order to prove the Appellants' claim that the deceased was getting salary of Rs.6,000/- per month.

(2.) LEARNED counsel for the Appellants submits that they (the Appellants) are unable to get any witness to prove the salary of the deceased. She, therefore, does not want to move any application. It is submitted that the Appeal may be heard on merits.

(3.) APPLYING Santosh Devi, loss of dependency comes to Rs.4,95,237/- (3663/- + 30% x 2/3 x 12 x 13) as against the award of Rs.3,80,952/-.