(1.) Appellant/claimant impugns award dtd. 19/12/2020 seeking enhancement of the award.
(2.) Learned counsel for the appellant submits that the deceased was a practicing Advocate and the Tribunal has erroneously taken the minimum wage of a graduate and not taken into account his income that he would have earned as an Advocate.
(3.) Learned counsel submits that since the deceased was the sole earning member of the family and has left behind a wife, aged father and a minor son, they were not in a position to obtain evidence and produce the same before the Tribunal to show his income.