MEHAR JAHAN Vs. ABDUL WAHID

JUDGEMENT

(1.) VIDE the present appeal, the appellants are assailing the judgment dated 13.12.2011, whereby the learned Tribunal has awarded a total compensation of Rs.9,24,000/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

(2.) LEARNED counsel appearing on behalf of the appellants submits that the appellants are seeking enhancement of the compensation as noted above and argued that the deceased was the Sole Proprietor of A -One Electroplating and the claimants have proved his income by placing on record the Income Tax Returns (ITRs) for the period from 2004 to 2008. On considering the said ITRs, the learned Tribunal has assessed the annual income of the deceased as Rs.74,000/ -.

(3.) ISSUE of future prospects is no more res integra as the same has been decided by the Apex Court in the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563.