JYOTI AND ORS. Vs. PAWAN KUMAR AND ORS.

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 11.04.2012, whereby the learned Tribunal has granted compensation for a sum of Rs. 10,60,000/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization. Vide the instant appeal, appellants are seeking enhancement of the compensation amount as noted above.

(2.) LEARNED counsel appearing on behalf of the appellants has argued that at the time of the accident, the deceased was 32 years of age, despite that the learned Tribunal has not granted any amount towards future prospects.

(3.) TO strengthen her arguments, learned counsel has relied upon the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. : 2013 (6) SCALE 563, wherein the Apex Court has held as under: -