RAJESH KUMAR Vs. SUDERSHAN BHALLA

JUDGEMENT

(1.) None has been appearing on behalf of the respondents for the last two consecutive dates. Same is the position today. Therefore, this Court has no option but to proceed with the matter.

(2.) Instant appeal has been preferred against the award dated 24.05.2006, whereby ld. Tribunal has granted compensation for a sum of Rs.4,29,520/- with interest @ 6% for a period of three years and also granted future interest @ 6% till realization.

(3.) The present appeal has been preferred for enhancement of the aforesaid compensation amount on the ground that the Ld. Tribunal has not considered the salary of the injured/appellant as he was working with Ms. Falcon Enterprises, Bhikaji Cama Place, New Delhi and was getting a salary of Rs.6,000/- per month. The salary certificate has been placed on record as Ex. P-83, despite that Ld. Tribunal has opined that the appellant has not examined any witness from the aforesaid establishment that the appellant was getting a salary of Rs.6,000/- per month. Therefore, the Ld. Tribunal has considered his income on the basis of minimum rates of wages prevalent at the time of accident, i.e, Rs.1937/- (say Rs.1900/-).