HARI LAL Vs. PARYAG DUTT

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 24.02.2012 passed by the ld. Tribunal and granted compensation with interest @ 7.5% from the date of filing of the petition till realization, as under: <FRM>JUDGEMENT_3355_ILRDLH23_2013_1.html</FRM>

(2.) Instant appeal has been filed for enhancement of the compensation amount.

(3.) Ld. Counsel appearing on behalf of the appellant submits that PW1, Anita, wife of the deceased deposed that deceased was working as export contractor and was earning Rs.3,00,000/- per annum. To this effect, she has proved his Income Tax Return for the assessment year 2009-2010, 2008- 2009, 2007-2008 and 2006-2007 as Ex.PW1/5 to Ex.PW1/8. As per the said ITR, income of the deceased was Rs.1,06,760/-, Rs.1,06,130/-, Rs.1,14,210/- and Rs.1,70,950/- for the assessment year 2006-2007, 2007- 2008, 2008-2009 and 2009-2010 respectively.