MIRAJUDDIN Vs. SHONKI RAM

JUDGEMENT

(1.) THE appellant has assailed the impugned award dated 16.03.2011, whereby the learned Tribunal has granted compensation for a sum of Rs.10,23,896/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization.

(2.) INSTANT appeal has been filed for enhancement of the compensation amount noted above.

(3.) TO support his submissions he has relied upon a case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563, wherein the Supreme Court has held as under: -