SUSHMA BHARDWAJ Vs. RAM SEVAK KUMAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 21.12.2012, whereby the learned Tribunal has granted compensation for a sum of Rs.28,21,066/ - with interest at the rate of 7.5 % per annum from the date of filing of the claim petition till realization.

(2.) BY way of this appeal, the appellants/claimants are seeking enhancement of the award amount noted above.

(3.) WHILE calculating the monthly income of the deceased, the learned Tribunal had deducted Rs.948 of T.P. and considered the same as Rs.14,766/ -.