RAM AVTAR Vs. PREM KUMAR

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 19.03.2012, whereby ld. Tribunal has granted compensation as under with interest @ 7.5% per annum from the date of institution of the claim petition till realization: <FRM>JUDGEMENT_2993_ILRDLH23_2013_1.html</FRM>

(2.) The present appeal is for enhancement of the compensation amount as noted above.

(3.) Ld. Counsel appearing on behalf of the appellants submitted that the appellants could not prove the salary of the deceased, therefore, ld. Tribunal has rightly assessed the monthly income of the deceased as Rs.4,000/- per month as per the minimum wages applicable to a matriculate prevalent at the time of accident. However, ld. Tribunal failed to grant any future prospects in favour of the appellants / claimants.