(1.) THE present appeal is directed against the impugned award dated 18.02.2012, whereby the learned Tribunal has granted compensation as under: -
(2.) LEARNED counsel for the respondent Nos. 1 to 7/claimants submitted that he has no objection if the counsel fee is deducted from the awarded amount.
(3.) TO strengthen his arguments, he has relied upon a case of Rajesh & Ors. Vs. Rajbir Singh & Ors., : 2013 (6) SCALE 563, wherein the Apex Court in para 12 has observed as under: -