(1.) THE present appeal is filed by the appellants/claimants for enhancement of compensation amount against the impugned award dated 26.04.2012, whereby the learned Tribunal has awarded compensation as under:-
(2.) LEARNED counsel appearing on behalf of the appellants/claimants has argued that the deceased was 23 years of age at the time of accident. Since the claimant could not produce any proof of salary, therefore, keeping in view the minimum wages as applicable for a matriculate at the relevant time, the learned Tribunal has considered Rs.7,410/- per month. However, learned Tribunal has not granted any compensation towards future prospects. Keeping in view the age of the deceased, i.e, 23 years, 50% future prospects should have been granted by the learned Tribunal.
(3.) LEARNED counsel for the appellants/claimants has relied upon the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) Scale 563.