MOHINI JHA Vs. JAMAL KHAN

JUDGEMENT

(1.) THE present appeal is preferred for enhancement of the impugned award dated 21.02.2011, whereby the learned Tribunal has granted a sum of Rs. 27,60,000/ - as compensation in favour of the appellants/claimants along with interest at the rate of 8% per annum from the date of filing of the petition till realization. Learned counsel appearing on behalf of the appellants/claimants has submitted that the appellants have examined PW5 Sh. Surender Nagar, Executive Assistant of Express Trade Tower, Film City, Sector 16, Noida, who deposed that their office had issued a letter to the deceased Ex. PW 3/A which was signed by their Editor -in -Chief and according to the same, the annual package of the deceased was Rs. 7.20 lacs per annum. The deceased had to join the services w.e.f. 22.08.2005; however, the accident took place on 15.08.2005.

(2.) LEARNED counsel further submitted that the learned Tribunal has considered the salary of the deceased just Rs. 20,000/ - per month, whereas at the time of the accident he was getting Rs. 50,000/ - per month being working as PA with known film star Govinda.

(3.) THE second issue argued by the learned counsel for the appellants is that the age of the deceased at the time of the accident was 28 years, however, the learned Tribunal has not granted any compensation towards the future prospects.