JITENDRA PANDIT Vs. AJAY KUMAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 06.08.2012, whereby the learned Tribunal has granted the compensation as under:-

(2.) LEARNED counsel appearing on behalf of the appellants has submitted that the learned Tribunal has erred in considering the salary of the deceased, i.e., Rs.6,734/- per month but in fact at the time of the accident the minimum rate of wages in Delhi were Rs.7,098/- per month.

(3.) IN view of the above, salary of the deceased is considered as Rs.7,098/- per month: one of the basic factors for assessing the compensation on account of loss of dependency.